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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3A(d) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996

(d)The allotment of piece of land shall not be made on the name of any particular person or any office-bearer but may be made only on the name of the National level or state level party.