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 32] [Entire Act] State of Madhya Pradesh - Subsection Section 32(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000 (2)Neither the building nor the property nor the common areas and facilities shall be deemed to be a separate property of the association for the purpose of the levy of such taxes.
