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[Cites 0, Cited by 0] [Section 207(4)] [Section 207] [Entire Act]

State of Madhya Pradesh - Subsection

Section 207(4)(b) in The M.P. Municipalities Act, 1961

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