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State of Madhya Pradesh - Section

Section 44 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

44.

The lessee shall have such access to the plot as is provided at the spot. The non-execution of the work non-completion of the same by the Authority shall not entitle the lessee to make any claim against the Authority.