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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(51) in The M.P. Bhumi Vikas Rules, 1984 (51)"Permission" means an authorisation in writing by the Authority to carry out work of development or building, and regulated by these rules, which otherwise would be unlawful;
