Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(27) in The M.P. Bhumi Vikas Rules, 1984

(27)"Fire Separation" means the distance in metres measured from any other building on the site, or from other site, or from the opposite side of a street or other public space to the building;[(27-a) "Forest House" means a house in such areas and built subject to such conditions as specified in sub-rule (13) of Rule 17.] [Inserted by Notification No. F. 23(107)-95-XXXII-(1), dated 31-8-1998.]