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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(1) in The M.P. Bhumi Vikas Rules, 1984

(1)The roof of a building shall be so constructed or framed as to permit effectual drainage of the rain-water therefrom by means of sufficient rain-water pipes of adequate size, whenever required, so arranged, jointed and fixed as to ensure that the rain-water is carried away from the building without causing dampness in any part of the walls or foundations of the buildings or those of an adjacent building.