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 71] [Entire Act] State of Madhya Pradesh - Subsection Section 71(3) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973 (3)The Special Area Development Authority shall consider the estimate so submitted and shall sanction the same cither unaltered or subject to such alterations as it may think fit.
