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State of Madhya Pradesh - Section

Section 29 in The M.P. Bhumi Vikas Rules, 1984

29. Reasons to be given when permission refused.

- In the case of refusal, the Authority shall give the reasons and relevant provisions of the rule which the plans contravene. The Authority shall as far as possible advise all the objections to the plans and specifications in the first instance itself and ensure that no new objections are raised when they are resubmitted after compliance of earlier objections.