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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(1)(a) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(a)for payment to the State Development Bank or the District Development Bank, as the case may be, the amount specified in the proclamation of sale together with subsequent interest and die costs and expenses, if any incurred by the Bank in bringing the property to sale, and