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State of Madhya Pradesh - Section

Section 22 in The M.P. Bhumi Vikas Rules, 1984

22. Withdrawal of application.

- The owner may withdraw his application and plans at any time before sanction and such withdrawal shall terminate all proceedings with respect to such application. In the event of submission of a fresh application within a period of one year from the date of such withdrawal, the fee paid shall be adjusted toward fee payable for fresh application. In no case the fee once paid shall be refunded.