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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(b) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019 (b)"Allotee" in relation to an apartment, means the person " to whom such apartment has been allotted, sold or otherwise transferred by the promoter;
