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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Bhumi Vikas Rules, 1984

(2)If the owner fails to comply with the requirements at any stage of construction, the Authority may cancel the permission for building and shall cause notice of such cancellation to be securely posted upon the said construction, if the owner is not traceable at his address given in the notice and there is no agent to receive the notice on behalf of the owner. Posting of such a notice shall be considered sufficient notification of cancellation to the owner thereof.