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State of Madhya Pradesh - Section

Section 50 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

50.

The construction of building and the use of the plot shall be regulated by the Building Regulations and Zoning Regulations of the Authority in the area in which plots are sold. The regulations will be available for perusal in the office of the Authority and with the selling agent and will be exhibited at the time of acquisition of the land so as to make the person whose land is to be acquired conversant with these regulations and making of an offer shall be deemed to lie an acceptance by him of the provisions thereof.