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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1)(m) in The M.P. Bhumi Vikas Rules, 1984

(m)[ re-erection of portion of buildings damaged by any other calamity as may be notified by the District Collector with the previous approval of the State Government to the same extent and specification as existed prior to damage] [Inserted by Notification No. F. II (1)-(93)-XXXII, dated 15-4-1993.].