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(2)] [Section 21] [Entire Act] State of Madhya Pradesh - Subsection Section 21(2)(r) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000 (r)any matter which may be required by the Government to be provided for in the bye-laws for the proper or better administration of the property;