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State of Madhya Pradesh - Section

Section 7 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982

7. Fee for Licence.

(1)The fee for licence shall be Rs. 500.
(2)The tee shall be credited in the treasury under the head "804-urban development-C-other receipts-4-Licence fees for Colonization."
(3)The fee so credited shall be refunded after deducting a sum of Rs. 100 where the application for licence is rejected.