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State of Madhya Pradesh - Section

Section 41 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

41.

The lessee will have to take possession of the plot leased out to him in the condition it exists. Any filling for levelling of the plots shall be done by the Authority according to its convenience and according to the programme of works in the area in which the plot is situated. If the lessee wants to have the filling of levelling done earlier, he may do so to the designed levels of the Authority at his cost.