Section 37(6)(a) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973

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State of Madhya Pradesh - Subsection

Section 37(6)(a) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973

(a)prosecute the owner for not complying with the notice and whether the notice requires the discontinuance of any use of land, any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and

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State of Madhya Pradesh - Subsection

Section 37(6)(a) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973