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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(e) in The M.P. Bhumi Vikas Rules, 1984

(e)if the building is proposed on any area filled up with carcases, excreta, filthy and offensive matter, till the production of certificate from Health Officer and Municipal Engineer to the affect that it is from the health and sanitary point of view, fit to be built upon;