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[Cites 0, Cited by 0] [Section 56(9)] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(9)(b) in The M.P. Bhumi Vikas Rules, 1984

(b)If such interior or exterior open air space is intended to be used for the benefit of more than one building belonging to the same owner, then the width of such open air space shall be the one specified for the tallest building as specified in sub-rules (5) and (6) of Rule 56 abutting on such open air space.