Section 11(2)(i) in The M.P. Regulation of Uses of Land Act, 1948

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State of Madhya Pradesh - Subsection

Section 11(2)(i) in The M.P. Regulation of Uses of Land Act, 1948

(i)unless the claimant satisfies the officer making the award that proposals for the development of the land which at the date of the application under sub-section (1) of Section 7 are immediately practicable, or would have beer, so, if this Act had not been passed, are prevented or injuriously affected by the restrictions imposed under this Act, or

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State of Madhya Pradesh - Subsection

Section 11(2)(i) in The M.P. Regulation of Uses of Land Act, 1948