Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(7) in The M.P. Bhumi Vikas Rules, 1984 (7)Service Plan. - Plans, elevations and sections of private water supply and sewage disposal system, if any, shall also be included. In case of, building having more than three stories, elevation and scheme of the services shall also be included.
