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[Cites 0, Cited by 0] [Section 17(13)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(13)(iv) in The M.P. Bhumi Vikas Rules, 1984

(iv)The Forest House shall have a minimum of 200 live trees per acre to be planted before the application for building constructions is made to the Authority for approval.