Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 11 in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978

11. Plans and estimate under Section 22 (2).

- The plans, estimates and other particulars under sub-section (2) of Section 22 shall be furnished by the owner of the building to the competent authority within ninety days of date of communication of the order of the competent authority requiring the owner of the building to furnish such plans, estimates or other particulars.