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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(41)(ix) in The M.P. Bhumi Vikas Rules, 1984

(ix)"Hazardous building"means any building or part of a building which is used for the storage, handling, manufacture or processing of highly combustible or explosive materials or products which are liable to burn with extreme rapidity and/or which may produce poisonous fumes or explosions, for the storage, handling, manufacturing or processing whereof involve highly corrosive, toxic or noxious alkalies acids or other liquids or chemicals producing flame, fumes and explosive, poisonous, irritant or corrosive gases; and tor the storage, handling or processing of any material producing explosive mixtures of dust or which result in the division of matter into fine particles subject to spontaneous ignition;