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State of Madhya Pradesh - Section

Section 15 in The M.P. Bhumi Vikas Rules, 1984

15. Development/Building permit issued prior to these Rules.

- Any permission, sanction or approval given, order passed or any action taken or anything done in respect of the matters covered by these rules under any law or rule in force immediately before the commencement of these rules shall be governed in accordance with the provisions of law or rule under which such sanction or approval was given, order was passed or any action was taken or anything was done, as if these rules have not come into force.