Section 8(2)(iii) in The M.P. Bhumi Vikas Rules, 1984

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State of Madhya Pradesh - Subsection

Section 8(2)(iii) in The M.P. Bhumi Vikas Rules, 1984

(iii)may as and when necessary issue all necessary notices or orders to (a) remove illegal or unsafe construction, (b) require necessary safeguards during development or construction, (c) require adequate exit facilities in existing buildings and (d) ensure compliance with all the requirements of safety, health and general welfare of the public as contained in these rules.

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State of Madhya Pradesh - Subsection

Section 8(2)(iii) in The M.P. Bhumi Vikas Rules, 1984