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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(i) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973

(i)"existing land use map" means a map indicating the use to which lands in any specified area are put at the time of preparing the map, and includes the register prepared, with the map giving details of land use;
(ia)[ "generating area" means the area proposed for a public project, including public amenities and facilities, recreation, transportation, slum rehabilitation, public housing and any other special use by the Government and its undertakings in the respective planning area, which shall be notified in such form as may be prescribed;] [Inserted by M.P. Act No. 14 of 2017, dated 20.4.2017.]