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 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(2)The Nigam shall be the principal agency for execution of works in the areas entrusted to the Nigam under sub-section (1) except in cases where land holders execute works in their respective land holdings, within the period and in the manner specified in the project.