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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Madhya Pradesh - Subsection

Section 181(3) in The M.P. Municipalities Act, 1961

(3)11 in spite of the opposition of the majority of the owners of any private street the Council considers it necessary to declare that a public street it may do so on paying a reasonable compensation, which shall be determined in accordance with the provisions of the Act, the owners of the street.