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] [Entire Act] State of Madhya Pradesh - Section Section 25 in The M.P. Bhumi Vikas Rules, 1984 25. Revocation of Permission. - The Authority may revoke any permission issued under the provisions of these rules wherever there has been any false statement or any misrepresentation of any material fact in the application on which the permission was based.
