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] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(ii) in M.P. Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Niyam, 1978

(ii)description of the properties which may fit in the re-development plan either in their present form or after carrying out certain additions, alterations or improvement in the latter case the additions or improvements as the case may be, to be made;