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State of Madhya Pradesh - Section

Section 97 in The M.P. Bhumi Vikas Rules, 1984

97. Issue of Service Certificate.

- On completion of the civil works of the building the owner shall give an application to the Authority for issue of a services certificate on the basis of which service connections, especially, water, sewerage and power, shall be granted by the authorities concerned. If the certificate is not issued within 15 days of the notice, or suitable instructions for changes have not been issued by the authority within the period, it would be deemed that the certificate has issued.