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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(1) in The M.P. Rajmarg Adhiniyam, 2004

(1)Whenever the Highway Authority or any officer authorized under Section 34 has under the provisions of Section 34 removed any encroachment or carried out any protective work in respect of any encroachment the expenditure involved shall be recovered from the person responsible for the encroachment in the manner hereinafter provided.