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 82A] [Entire Act] State of Madhya Pradesh - Subsection Section 82A(14) in The M.P. Bhumi Vikas Rules, 1984 (14)Designing for Children. - In the building meant for the pre-dominant use of the children, it will be necessary to suitably alter the height of the handrail and other fitting and fixture etc.]
