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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(2) in The M.P. Bhumi Vikas Rules, 1984

(2)Inspection, where required, shall be made within 7 days following the receipt of notice after which period the owner shall be free to continue the construction according to the sanctioned plan. At the first inspection, the Authority shall determine to the best of its ability that the building has been located in accordance with the approved site plans. The final inspection of the completion of the work shall be made within 21 days following the receipt of notice.