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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(3)Where the local authority concerned refuses to give any such land for the purposes of sub-section (1), the matter may be referred to the State Government by the Board, and the State Government may, after giving a hearing to both parties, issue any direction in the matter which shall be binding on both parties.