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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(2) in The M.P. Municipal Corporation Act, 1956

(2)If any person who is bound or required under sub-section (1) to vacate any premises, fails to do so, the Commissioner may order such person to vacate such premises and may take such measures as will prevent him from remaining on or again entering in the premises.