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 40] [Entire Act] State of Madhya Pradesh - Subsection Section 40(3) in The M.P. Bhumi Vikas Rules, 1984 (3)If any structure or fixture is set upon a means of access so as to reduce its width below the minimum required, the Authority may remove or cause to be removed the same further and recover the expenses so incurred from the owner.
