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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Bhumi Vikas Rules, 1984

(2)The person to whom a permission is issued shall during construction keep-
(a)posted in conspicuous place on the property in respect of which the permission was issued, a copy of the permission for building and/or development, as the case may be; and
(b)a copy of the approved drawings and specifications referred to in Rule 17 on the property in respect of which the permission was issued.