Section 3A in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994
3A. [ [Inserted by Notification No. 3-XVIII-3-98, dated 22-1-1998.]
Notwithstanding anything contained in Rule 3, the transfer of any immovable property to a public institution for the purpose of educational, charitable, religious or general public shall be made with the prior sanction of the State Government in accordance with the terms and rates as determined in the Revenue Book Circular IV (I).][Proviso ... omitted.] [Omitted by Notification, No. F-10-35-02-XVIII-2, dated 14-7-2005.]
