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 297] [Entire Act] State of Madhya Pradesh - Subsection Section 297(1) in The M.P. Municipal Corporation Act, 1956 (1)The Commissioner shall not grant permission to erect or re-erect any building unless and until he has approved of the site thereof on an application under Section 294.
