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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Madhya Pradesh - Subsection

Section 337(2) in The M.P. Municipal Corporation Act, 1956

(2)No person shall, without the permission of the Commissioner or with other lawful authority, destroy, remove, deface or in any way injure any such name or number or put up or paint any name or number different from that put up or painted by order of the Commissioner.