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[Section 2]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 2(5) in The M.P. Bhumi Vikas Rules, 1984
| (a) | for permission for development of land in planning area. | The Director of Town and Country Planning or any other officerauthorised by him in this behalf. | ||
| (b) | for permission for development of land in non-planning area orfor construction/alteration, demolition of building in any area,- | |||
| (i) | in any area falling within the local limits of a MunicipalCorporation or Municipality and over which Special AreaDevelopment Authority has no jurisdiction. | Such Municipal Corporation or Municipal Council, as the casemay be, or such other. authority or officer authorised by orunder the relevant Municipal Law to grant such permission. | ||
| (ii) | in any area over which a Special Area Development Authorityhas jurisdiction. | Such Special Area Development Authority or such officer of theauthority as may be authorised by such authority in this behalf. | ||
| (iii) | in any area over which any Development Authority other thanSpecial Area Development Authority has exclusive jurisdiction. | Such Development Authority, or such other officer of theDevelopment Authority as may be authorised by such Authority inthis behalf. |