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 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(3) in The M.P. Bhumi Vikas Rules, 1984 (3)Any person desirous of getting a licence under this rule shall apply to the Authority with attested copies of-(i)certificates on which the claim is based; and(ii)receipt in token of payment of licence fee.
