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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(3) in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018 (3)If the applicant wishes to construct the boundary marks at his own expenses and labour he shall pay fee as fixed for demarcation only.
