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 77] [Entire Act] State of Madhya Pradesh - Subsection Section 77(5) in The M.P. Bhumi Vikas Rules, 1984 (5)Maximum Riser. - The maximum height of riser shall be 17 centimetres for residential buildings and 15 centimetres for other buildings and these shall be limited to 15 per flight.
