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[Cites 0, Cited by 0] [Section 205(3)] [Section 205] [Entire Act]

State of Madhya Pradesh - Subsection

Section 205(3)(b) in The M.P. Municipal Corporation Act, 1956

(b)fill in, reinstate and make good at his own cost and with the least practicable delay, the ground or portion of any building or other construction opened, broken up or removed for the purpose of executing the said work; and