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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(4)(a) in The M.P. Bhumi Vikas Rules, 1984

(a)the boundaries of the site with dimensions and of any contiguous land belonging to the applicant indicating Khasra number or any other equivalent local denominations and in case the contiguous land owned by the applicant had been sub-divided earlier, public facilities provided in it and all streets within it opening out in the site for which the permission is being sought;