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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in The M.P. Rajmarg Adhiniyam, 2004

(1)No permission for diversions of agricultural land for non-agricultural purposes shall be given in the area of land lying between the highway boundary and control lines without the prior sanction of the Collector of the district and subject to any general or special directions of the State Government.