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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(d) in The M.P. Regulation of Uses of Land Act, 1948

(d)at any other place which he considers plans necessary, showing ail lands declared to he controlled area for the purposes of this Act and setting forth the nature of the restrictions applicable to the land in any such controlled area.