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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in Madhya Pradesh Investment Region Development and Management Act, 2013

(1)The Agency or an officer so authorized by it may, subject to the provisions of this Act and such conditions as may be prescribed, on an application of the owner, allow merger or division of the plot.