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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(1)Whenever any street, square or other land or part thereof vested in any local authority is included in the programme and is required for the purposes of carrying out such housing schemes in accordance with the programme the Board shall give notice accordingly to the local authority concerned.