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[Cites 0, Cited by 0] [Section 85(6)] [Section 85] [Entire Act]

State of Madhya Pradesh - Subsection

Section 85(6)(a) in The M.P. Bhumi Vikas Rules, 1984

(a)Before commencing any work of demolition, a careful and detailed study shall be made of the structure to be demolished including its surroundings. While working out the plan of demolition, safety of the adjoining structures shall be ensured and a certificate to that effect by the Licensed Technical Personnel shall be produced. The final plan of sequence of operations shall have to be approved by the Authority.