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 83] [Entire Act] State of Madhya Pradesh - Subsection Section 83(b) in The M.P. Bhumi Vikas Rules, 1984 (b)No high rise building shall be approved unless cleared, in writing by the Fire Authority.
