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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1) in The M.P. Bhumi Vikas Rules, 1984

(1)Means of access shall be levelled, matalled, flagged, paved, sewered, drained, channelled, lighted, aid with water supply line and provided with trees for shade to the satisfaction of the Authority free of encroachment by any structure or fixture so as not to reduce its width below the minimum required under sub-rule (4) of Rule 39 and shall be maintained in a condition to the satisfaction of the Authority.