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State of Madhya Pradesh - Section
Section 12 in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
12. Form of application for permission for development of land by others.
- (A) Any person not being the Union Government, State Government, or Local Authority or Special Authority shall apply under the sub-section (1) of Section 20 in Form VII for permission for development of land and in Form VIII for development of land alongwith the schedule and specification sheet attached with the application form.| SI. No. | Area | Rate of fee for ground floor | Rate of fee for subsequent storey |
| (1) | (2) | (3) | (4) |
| (i) | For a ground floor area up to 1200 sq. ft. | Rs. 20/- | Rs. 15 per storey |
| (ii) | For a ground floor area of more than 1200 sq. ft. but notexceeding 3000 sq. ft. | Rs. 25/- | Rs. 20 per storey |
| (iii) | or a ground floor area of more than 3000 sq. ft. but notexceeding 6000 sq. ft. | Rs. 50/- | Rs. 40/- per storey |
| (iv) | for a ground floor area more than 6000 sq. ft. & above | Rs. 75/- | Rs. 50/- per storey |