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 59] [Entire Act] State of Madhya Pradesh - Subsection Section 59(2) in The M.P. Bhumi Vikas Rules, 1984 (2)Additions or Extensions to a building. - Additions or extensions of building shall be allowed provided the open spaces for the additions or extensions would satisfy rule 56 after such additions or extensions are made.
