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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(iii) in M.P. Nagar Vikas Nidhi Niyam, 2001

(iii)If any urban body gives its consent to reduce its amount of regular grant for the repayment of its debts to Financial Institutions or the fulfilment of its liabilities to Government then the equivalent amount shall be transferred into the Repayment Account and this system shall remain continued every year till the repayment of the debts.