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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(36) in The M.P. Bhumi Vikas Rules, 1984

(36)"Licensed Architect/Structural Engineer/Engineer/Town Planner Supervisor Group" means respectively a qualified architect, Structural Engineer/Engineer/Town planner/Supervisor/group who, in each case, has been licensed as such under these rules by the Authority;