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 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(8) in The M.P. Bhumi Vikas Rules, 1984 (8)Authority may require larger width of means of access in general interest. - (1) In the interest of general development of an area, the Authority may require the means of access to be of larger width than that required under sub-rule (4).
