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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Bhumi Vikas Rules, 1984

(2)Fees not Refundable. - In case permission for building or development is not issued for any objection or defect the fees so paid shall not be refunded to the applicant, but he shall be allowed to re-submit it without any fees after complying with all the objections raised or after removing the defect within a period of one year from the date of rejection after which fresh fees shall have to be paid for such permission.