Section 14(2)(b) in The M.P. Rajmarg Adhiniyam, 2004

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State of Madhya Pradesh - Subsection

Section 14(2)(b) in The M.P. Rajmarg Adhiniyam, 2004

(b)upon any land lying between the building line and the control line proposed to be fixed under sub-section (2) or fixed under sub-section (1) of Section 12, as the case may be,

(i)construct, form or layout any means of access to or from a highway; or

(ii)erect any building; or

(iii)materially alter any existing building; or

(iv)made or extend any excavation; or

(v)construct form or layout any work;

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State of Madhya Pradesh - Subsection

Section 14(2)(b) in The M.P. Rajmarg Adhiniyam, 2004