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[Cites 0, Cited by 0] [Section 182(1)] [Section 182] [Entire Act]

State of Madhya Pradesh - Subsection

Section 182(1)(d) in The M.P. Municipalities Act, 1961

(d)to make or lay out a private street, whether it is intended to allow the public a right of passage or access over such street or not, shall give notice of his intention so to do, in writing, to the Council and shall, along with such notice, furnish plans and sections showing the intended level, means of drainage, direction and width of such land, building or street, and such other particulars as the Council may, bye-laws, prescribe and save as hereinafter provided, the level, means of drainage, direction and width of every such land, building or street shall be used as may be fixed or approved by the Council.