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 61D] [Entire Act] State of Madhya Pradesh - Subsection Section 61D(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (4)Whoever constructs a building in an area of illegal diversion or illegal colonization commits an offense of illegal construction.
