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[Cites 0, Cited by 0] [Section 308B(4)] [Section 308B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 308B(4)(vi) in The M.P. Municipal Corporation Act, 1956

(vi)[ area of construction coming within thirty metres or such further distance form the river bank as may be specified in the master plan of the concerned town; [Inserted by M.P. Act No. 21 of 2005.]