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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(vi) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975

(vi)The Town and Country Development Authority shall pay other charges to the Government which have been incurred by the State Government in connection with the acquisition.