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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Bhumi Vikas Rules, 1984

(2)The Board of Appeal shall hear appeals arising out of the following matters against the orders of the Authority or a Building Officer :-
(a)conditions, if any, attached to the grant of permission;
(b)the grounds on which permission has been refused;
(c)suitability of alternative materials or methods of design or construction.