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

State of Madhya Pradesh - Subsection

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

(i)The powers of the authority with respect to the disposal of the land acquired shall be so exercises as to secure, as far as practicable to the persons who are living or carrying on business or other activities on the land if they desire to obtain accommodation on the land belonging to the Town and Country Development Authority concerned and are willing to comply with any requirement of the authority as to its development and rules in opportunity to obtain thereon accommodation suitable to their reasonable requirement.