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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2) in The M.P. Bhumi Vikas Rules, 1984

(2)The Authority may, with the approval of the Government, appoint an Art Commission for examining schemes of such buildings. This Commission may consist of elite of city, such as an architect, engineer, sculptor, painter, writer, landscape specialist and well known representatives of the town, city or area concerned.