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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3B(d) in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994

(d)The allotment of piece of land shall not be made on the name of any particular person or any office-bearer but may be only on the name of the National level or State level party.