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] [Entire Act]

State of Madhya Pradesh - Section

Section 45 in The M.P. Griha Nirman Mandal Adhiniyam, 1972

45. Reconstitution of plots.

- A housing scheme may provide,-
(a)for the formation of a reconstituted plots by the alterations of the boundaries of any original plot;
(b)with the consent of the owners that two or more plots each of which is held in ownership in severally or in joint ownership shall, with or without alteration of boundaries be held in ownership in common as reconstituted plot;
(c)for the allotment of a plot to any owner dispossessed of land in furtherance of the housing scheme; and
(d)for the transfer of ownership of a plot from one person to another, with the consent of such person.