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[Cites 0, Cited by 0] [Section 291(1)] [Section 291] [Entire Act]

State of Madhya Pradesh - Subsection

Section 291(1)(b) in The M.P. Municipal Corporation Act, 1956

(b)a direction that in any street, portion of a street or locality specified in the scheme, there shall be allowed the construction only detached or semi-detached buildings or both, and that the land appurtenant to each building shall be of an area not less than that specified in the scheme;