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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(1)The land of any structure may be allotted to any person, firm, Government, Department, Institution or agency either on lease or rent for a specified period.