Section 4(1)(b) in The M.P. Regulation of Uses of Land Act, 1948

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)the office of the [Chief Town Planner] [Substituted by M.P. Act No. 15 of 1961.] to the Government of Madhya Pradesh,

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