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[Cites 0, Cited by 0] [Section 24(11)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(11)(d) in The M.P. Vat Act, 2002

(d)Notwithstanding anything contained in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), where 25 per cent of the sale value is deposited by the purchaser for the purchase of property sold in auction in consequence of the recovery proceedings, the purchaser may apply to the Commissioner in writing to permit him to pay the balance amount in instalments. The Commissioner may allow him to pay such amount in instalments with interest thereon on such conditions as he may deem fit to impose.