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 38] [Entire Act] State of Madhya Pradesh - Subsection Section 38(5) in The M.P. Bhumi Vikas Rules, 1984 (5)Non-conforming Uses. - No plot shall be used for any use occupancy or premises other than the uses identified in Rule 37 except with the prior approval of the Authority.
