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

State of Madhya Pradesh - Subsection

Section 2(8) in The M.P. Bhumi Vikas Rules, 1984

(8)"Building Activities" means-
(a)erection, re-erection, making material alteration and demolition of any building:
(b)development of land as a composite building scheme and corporate development;
(c)development and redevelopment of any tract of land which includes division and sub-division into plots or various land uses within a colony.