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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(vii) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(vii)[ The coloniser shall have to manage the minimum necessary facilities such as drinking water, shelter, toilets etc. for the labourers engaged in the development and construction work of colony and permission for development of colony shall only be given after making such arrangement. [Inserted by Notification No. 13-XVIII-3-2000, dated 3-7-2000.]