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[Cites 0, Cited by 0] [Section 66A(6)] [Section 66A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66A(6)(ii) in The M.P. Co-Operative Societies Rules, 1962

(ii)Whenever the transfer by lease of any immovable property is not so confirmed or is set aside, the deposit or the lease money, as the case may be, shall be returned to the lessee.