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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(2)The amount of ordinary loan, if sanctioned to the land holder, shall be paid to the Nigam by the bank or the financing institution concerned on account of and on behalf of the land holder towards the proportionate cost of works payable to him to the Nigam.