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[Cites 0, Cited by 5] [Entire Act]

State of Madhya Pradesh - Section

Section 198 in The M.P. Municipal Corporation Act, 1956

198. Unauthorised building over drains, etc.

- The Commissioner may, by notice, require any person who without his permission in writing may newly erect or rebuild any building over any drain, conduit, water-course, pumping main, or water pipe vested in the Corporation, to pull down or otherwise deal with the same as the Commissioner may think fit.