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 50] [Entire Act] State of Madhya Pradesh - Subsection Section 50(d) in The M.P. Bhumi Vikas Rules, 1984 (d)if the building is for assembly use like cinemas and theatres as well as for public worship, which has not been previously cleared by the Authority;
