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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in Madhya Pradesh Investment Region Development and Management Act, 2013

(3)The Collector of the district may, on an application made in this behalf by the Agency, allot the Government land after following the due procedure to the Agency and such land shall hereafter rest in the Agency free of all encumbrances.