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 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(2)Such colonizer who wishes to offer the constructed residential houses instead of developed plots in his residential colony for the persons of the economically weaker sections under sub-rule (1) then they may make available the houses of the size of 20 to 24 sq. meter constructed on an area equal to one fourth of the total area of the developed plot.