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 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(4) in The M.P. Bhumi Vikas Rules, 1984

(4)The owner or Engineer/Architect signing the plans out of which the appeal arises shall appeal to the Board within thirty days from the grant or refusal of the permission, as the case may be. The appeal shall be decided as far as may be, within sixty days of the receipt of the appeal.