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State of Madhya Pradesh - Section

Section 4 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Grant of Certificate to Prospective Consumers) Rules, 1991

4. Enquiry by Collector.

- On receipt of an application under Rule 3, the Collector may get such enquiries made as he may deem fit to satisfy himself that in the public interest there is no objection to provide electrical connection to the said building in the area of illegal diversion or illegal colonization.