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State of Madhya Pradesh - Section

Section 375 in The M.P. Municipal Corporation Act, 1956

375. Prohibition of obstructing entry.

- No person shall, in any way, obstruct any Committee or Councillor or any municipal officer duly authorised in that behalf in making any entry under Sections 365, 372, 373 or 374 any other municipal officer or any other person accompanying him at his request or acting under his orders for the purpose of such entry.Enforcement of orders to execute, works, etc.