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] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(oo) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973 (oo)[ "Reconstituted plot" means a plot which is altered as a result of preparation of a town development scheme;] [Inserted by M.P. Act No. 12 of 1975 (w.e.f. 4-5-1975).]
