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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000 (2)If the apartment is allotted under hire-purchase, the promoter and the hire-purchaser shall execute instead of a deed of apartment hire-purchase agreement.
