Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(5)(iv) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (iv)the cost or the present market value of any building erected or other work executed on the land by local authority.]