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 55] [Entire Act] State of Madhya Pradesh - Subsection Section 55(4) in The M.P. Bhumi Vikas Rules, 1984 (4)Separation between accessory and main buildings more than 7 metres in height shall not be less than 1.5 metres. For buildings up to 7 metres in height no such separation shall be required.
