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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(3)(b) in The M.P. Bhumi Vikas Rules, 1984

(b)In the case of double room tenament there shall be a living room not less than 9.5 square metres in area and another room not less than 7.5 square metres in area.