Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(31) in The M.P. Bhumi Vikas Rules, 1984

(31)"Private garage" means a building whether permanent or temporary or a portion thereof designed and used for parking of private y owned mechanically propelled motor vehicles (of any description or other vehicles, in either case in private ownership);