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 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(a) in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978 (a)acquisition by purchase, exchange or otherwise of any property for the improvement, development or clearance of erection of buildings for carrying out the purposes of the Adhiniyam;
