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 292D] [Entire Act] State of Madhya Pradesh - Subsection Section 292D(i) in The M.P. Municipal Corporation Act, 1956 (i)being an officer having power to sanction lay out or sanction a map for the construction of a building, grants sanction or approves such lay out or the map: or
