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State of Madhya Pradesh - Section

Section 15 in The M.P. Housing Board Regulations, 1977

15. AND the Board do hereby for themselves covenant with the employee, his executors, administrators and assigns that until default shall happen to be made in the performance, observance and execution of the several covenants and things hereinbefore expressed to be performed, observed and done by the employee, the Board shall permit and suffer the employee, his executors, administrators and assigns to receive such interest as they may realise.

IN WITNESS WHETHERED the employee hath hereunto set his hand and the Common Seal of the Board has been hereunto affixed in the presence of the Housing Commissioner signed and delivered .......... by the above named...... at........ in the presence of.........The common seal of the Board........ has been affixed in the presence of Housing Commissioner, Madhya Pradesh Housing Board.Chairman, Housing Board, Madhya Pradesh.