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 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(7) in The M.P. Regulation of Uses of Land Act, 1948

(7)The Sub-Divisional Officer shall maintain a register in a prescribed form of all permissions given by him under the section and the register shall be available for inspection without charge by all persons interested and such person shall be entitled to take extracts therefrom.