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

State of Madhya Pradesh - Subsection

Section 2(33) in The M.P. Bhumi Vikas Rules, 1984

(33)[ "Group Housing" means housing of a number of dwelling units on an undivided plot of land, built compositely and integrally where land building and services are held under a level right jointly, buildings and services are maintained jointly and the construction is undertaken by one Agency/Authority/Individual.] [Substituted by Notification No. F. 23(107)-95-XXXII-(1), dated 31-8-1998.]