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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(5) in The M.P. Bhumi Vikas Rules, 1984 (5)Where a building is altered the rules shall apply to the whole building whether existing or new except that the rules shall apply only to part if that part is completely self contained with respect to facilities and safety measures.
