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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(8) in The M.P. Lok Vaniki Rules, 2002 (8)In case the Competent Authority denies the sanction of the management plan, he shall record the reasons of denial and such order shall be communicated to the applicant.
