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State of Madhya Pradesh - Section

Section 12 in The M.P. Bhumi Vikas Rules, 1984

12. Occupancy Violations.

- Whenever any building is being used by any person contrary to provisions of these rules, the Building Officer may by order require discontinuance of such use of such building or portion thereof. Such person shall discontinue the use within ten days of the receipt of such notice or make the building or portion thereof comply with requirements of the rules.