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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2)(c) in The M.P. Rajmarg Adhiniyam, 2004

(c)alter the use of any building already erected, in a manner, which will infringe any of the provisions of this Act or interfere with the use of a highway adjoining the land on which such building is erected.