Section 2(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)"Adjoining area" means such area as may be specified to be an adjoining area under Section 33;[(1-A) "Apartment" means an apartment within the meaning of the Madhya Pradesh Prakoshtha Swamitva Adhiniyam, 1976] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).];
