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State of Madhya Pradesh - Section

Section 36 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

36.

The purchaser shall commence construction of the building in accordance with the plan approved by the Authority within a period of two years provided that the Authority may for sufficient reasons extend the time where, owners submit application for extension assigning cogent reasons for extension. The extension period will however be limited to one year only.