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 23] [Entire Act] State of Madhya Pradesh - Subsection Section 23(3) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973 (3)The Director shall, if so required by the State Government proceed to review and propose modifications of any planning unit of a development plan.
