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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(6) in The M.P. Bhumi Vikas Rules, 1984

(6)only the upper most level basement of the multi level basement may be used for commercial purposes, but the area proposed (or commercial use shall be included in the permissible FAR. The basement to be used for commercial purpose shall have habitable height.] [Inserted by Notification No. F. 23(107)-95-XXXII(1), dated 7th April, 2000.]