Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75(c) in The M.P. Bhumi Vikas Rules, 1984

(c)the provisions of (a) and (b) are not applicable to boundary walls of jails, electric sub-stations, transformer stations, institutional buildings like, sanatoria, hospitals, industrial buildings like workshops, factories and educational buildings like schools, colleges, including the hostels, and other uses of public utility undertaking, where height up to 2.4 metres may be permitted by the Authority.