Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in Madhya Pradesh Investment Region Development and Management Act, 2013

(2)After the coming into force of the scheme, the use and development of land shall conform to the provisions of the scheme:Provided that the State Government may, at its discretion, permit the continued use of constructed area for the purpose for which it was being used at the time of coming into operation of the scheme.