Section 26(3) in The M.P. State Aid to Industries Act, 1958
(3)Any contract made on behalf of a company or other body corporate in contravention of any condition subject to which State Aid has been given to it shall as against such company or such body corporate be void; but nothing herein contained shall prejudice the right of any person affected by such contract to claim by due process of law, any relief to which he may be entitled against the person entering into such contract.
