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Madhulata Richhariya And Others Vs State Of Madhya Pradesh And Others
Decision:
Disposed Of
01-12-2022
.... . When he was released on bail vide order dated 22.11.2022, immediately impugned notice was issued for demolition. Shri Manas Mani Verma, learned Government Advocate submits that there is a provision of appeal under the provisions of Section 307 read with Section 309 of the Municipalities ...
Madhya Pradesh High Court
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