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] [Entire Act] State of Madhya Pradesh - Section Section 12 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978 12. Provisional rent. - The provisional rent shall be determined by the competent authority and shall not exceed in any case 7 ½ of cost of construction. This shall be exclusive of the local taxes.
