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 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(5) in The M.P. Bhumi Vikas Rules, 1984 (5)Pathways. - The approach to the buildings from road/street or internal means of access shall as far as may be, through paved pathway of width not less than 1.5 metres provided its length is not more than 30 metres.
