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State of Madhya Pradesh - Section

Section 47 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

47.

The lessee shall annually pay the ground rent at 2 per cent of the premium in the case of Authority plots and at 6-½ per cent of the premium in the case of Government or Nazul plot in advance on or before the 1st June every year, the first of such payments being due on the 1st June of the financial year in which the lease commences.