Section 14(2)(a) in The M.P. Rajmarg Adhiniyam, 2004

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State of Madhya Pradesh - Subsection

Section 14(2)(a) in The M.P. Rajmarg Adhiniyam, 2004

(a)upon any land lying between the highway boundary and the building line, proposed to be fixed under sub-section (2) or fixed under sub-section (1) of Section 12, as the case may be,-

(i)construct, form or layout any means of access to or from highway; or

(ii)materially alter any existing building; or

(iii)make or extend any excavations; or

(iv)construct, form or layout any work, however, construction of any building shall not be permitted upon such land;

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State of Madhya Pradesh - Subsection

Section 14(2)(a) in The M.P. Rajmarg Adhiniyam, 2004