Section 191(3) in The M.P. Municipalities Act, 1961
(3)[ In respect of cases, where building permission has been granted as per the provision of sub-section (3-A) of section 187, by the registered and authorised architect or structural engineer, such architect or structural engineer shall be empowered to issue completion certificate and permission to occupy for such building after ensuring the compliance of statutory provisions and conditions of building permission. The copy of completion certificate and permission to occupy issued under this sub-section shall be provided to the Commissioner at his office within seven days.] [Added by MP Act No. 2 of 2018, dated 6.1.2018.]
