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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(4)(e) in The M.P. Bhumi Vikas Rules, 1984

(e)the position of the building, and of all other buildings (if any) which the applicant intends to erect upon his contiguous land referred to in (a) in relation to,-
(i)the boundaries of the site and in case where the site has been partitioned, the boundaries of the portion owned by the applicant and also of the portions owned by others;
(ii)all adjacent streets, buildings (with number of storeys and height) and premises within a distance of 12 m of the site and of the contiguous land (if any) referred to in (a); and
(iii)if there is no street within a distance of 12 m of the site, the nearest existing street;