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State of Madhya Pradesh - Section

Section 18 in The M.P. Bhumi Vikas Rules, 1984

18. Preparation and signing of plans.

- The licensed architect, structural engineer, engineer, supervisor or town planner, as the case may be, shall prepare and duly sign all plans and shall indicate his name, address, qualifications and licence number as allotted by the Authority. The plans shall also be duly signed by the owner indicating his address. The type of buildings to be undertaken by the licensed professionals shall be as given in Rule 26.