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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)The security deposit made under Rule 26 shall either be returned to the person making it or his legal representative or be forfeited to the State Government in accordance with the provisions of this rule.