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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(4) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(4)Storage godowns may be allotted on rent for a period of one year at initial stage and after reviewing its requirement in the interest of Market Committee or the Board, as the case may be, and the farmers of the area, tenancy of godown may be renewed for a further period not exceeding 3 years. After three-years of continuous occupation of godown, rate of rent shall be reviewed and enhanced as per prevalent conditions.