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. Bhumi Vikas Rules, 1984 (1)The Authority may issue licences in form given in Appendix C to Architects, Structural Engineers, Engineers, Supervisors and Town Planners, who possess the minimum qualifications as laid down in sub-rule (2).
