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] [Entire Act] State of Madhya Pradesh - Section Section 19 in The M.P. Bhumi Vikas Rules, 1984 19. Notice for alteration only. - When the notice is only for an alteration of the building, only such plans and statements, as may be necessary, shall accompany the notice.
