Section 373(2) in The M.P. Municipal Corporation Act, 1956
(2)Such officer shall, before depositing materials under sub-section (1), give the owner or occupier of the land reasonable notice of his intention to make such entry and of the purpose thereof, and shall, if so required by the owner or occupier, set apart by sufficient fences so much of the land as may be required for the purposes mentioned in this said sub-section.
