Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(7)(e) in The M.P. Regulation of Uses of Land Act, 1948 (e)the conversion by structural alteration of two or more places of human habitation into greater number of such places;