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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(67) in The M.P. Bhumi Vikas Rules, 1984

(67)"To erect" or "to erect a building" means-
(a)to erect a new building on any site whether previously built upon or not;
(b)to re-erect any building of which portions above the plinth level have been pulled down, burnt or destroyed; and
(c)conversion from one occupancy to another;