Section 14A(1)(c) in The Central Provinces Court of Wards Act, 1899

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State of Madhya Pradesh - Subsection

Section 14A(1)(c) in The Central Provinces Court of Wards Act, 1899

(c)cost for a period of three months of any establishment other than a Government establishment, specially employed in the management of such property, including contingent charges in connection with such employment; and

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State of Madhya Pradesh - Subsection

Section 14A(1)(c) in The Central Provinces Court of Wards Act, 1899