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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(ooa) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973

(ooa)[ "receiving area" means an area notified by the Director where any person is permitted to use an acquired right to build more floor area than base floor area ratio;] [Inserted by M.P. Act No. 14 of 2017, dated 20.4.2017.]