Legal Document View

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
[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2)(h) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(h)public utilities, amenities and services to be provided to new abadi or in the extension of existing abadi under clause (1) of sub-section (1) of Section 21;