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 49] [Entire Act] State of Madhya Pradesh - Subsection Section 49(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (2)The Board shall be deemed to be a local authority for the purpose of Land Acquisition Act, 1894 (No. 1 of 1894).
