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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3) in Madhya Pradesh Investment Region Development and Management Act, 2013

(3)Notwithstanding anything contained in section 172 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) every permission to divert land granted under that section shall be subject to development scheme published finally under provisions of this Act and the rules made there under.