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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(2) in The M.P. Accommodation Control Rules, 1966 (2)An application for permission to re-accommodation under sub-Section (1) of Section 17 shall also state the grounds on which the accommodation is sought to be re-let in whole or in part.
