Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(a) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 (a)building and lands owned by or vesting in-(i)the Union Government;(ii)the State Government;(iii)[ a local authority] [Inserted by M.P. Act No. 3 of 1971 (w.e.f. 1-4-1970).];
