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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000 (2)On the failure of the promoter to execute the deed of apartment within the time stated in sub-section (1) the allottee may make an application to the Competent Authority.
