Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(13)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(13)(v) in The M.P. Bhumi Vikas Rules, 1984

(v)The Forest House shall only be permitted on that land which is accessible by public passage/road, OR the area layout plan approved by the Director.