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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2) in The M.P. Bhumi Vikas Rules, 1984

(2)Location of Factory. - The location of the factory site shall be governed by the provisions of development plans (if any) and shall be approved by the Authority. For areas having no development plan the Authority shall approve the site in consultation with the Director, Town and Country Planning, Madhya Pradesh.