Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(1) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976 (1)A land holder may, with the assistance of the Nigam, apply to a bank or a financing institution, for an ordinary loan for meeting the proportionate cost of works.
