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State of Madhya Pradesh - Section

Section 35 in The M.P. Bhumi Vikas Rules, 1984

35. Demolition of Building.

- Before a building is demolished, the owner shall notify all utilities having service connections within the building, such as water, electric, gas, sewer and other connections. A permission to demolish a building shall not be issued until a release is obtained from the utilities stating that their respective service connections and appurtenant equipment, such as metres and regulators have been removed or sealed and plugged in a safe manner.