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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(1) in The M.P. Bhumi Vikas Rules, 1984 (1)Information Accompanying Notice.- The notice shall be accompanied with the key plan, site plan, building plan, service plan, specifications, certificate of supervision and ownership title as prescribed in sub-rules (2) to (12).
