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[Cites 0, Cited by 0] [Section 385(2)] [Section 385] [Entire Act]

State of Madhya Pradesh - Subsection

Section 385(2)(a) in The M.P. Municipal Corporation Act, 1956

(a)to take such measures as it may deem practicable and reasonable for preventing, abating, removing or diminishing the nuisance or damage;