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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(2)(h) in The M.P. Bhumi Vikas Rules, 1984

(h)[ Upon the request of the owner, the authority will issue occupancy certificate of the building within 30 days from the receipt of such request. If such permission is not issued within 30 days from receipt of the application or suitable instructions for changes have not been issued by the authority within the period it would be deemed that the occupancy permission has been issued as per clause (g).] [Inserted by Notification No. F. 23(107)-95-XXXII-(1), dated 7th April, 2000.]