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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(28) in The M.P. Bhumi Vikas Rules, 1984

(28)"Floor" means the lower surface in a storey on which one normally walks in a building. The general term, "floor" unless otherwise specifically mentioned shall not refer to a 'Mezzanine Floor'.[(28-a) "High rise building" means a building- [Substituted by Notification No. F. 23(107)-95-XXXII-(l), dated 7th April, 2000.]
(i)which consists of more than six storeys; or
(ii)which has a height of more than 18 metres;" (exclusive of stilt parking of 2.4 m. height].