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 34A] [Entire Act] State of Madhya Pradesh - Subsection Section 34A(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972 (1)Whenever the Board is of the opinion that is expedient to take up development schemes in any area, the Board may frame a Development Scheme.
