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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Madhya Pradesh - Subsection

Section 134(1) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(1)No member of the service or officer or servant of a Market Committee shall, except with the previous sanction of the Market Committee or the Appointing Authority hold or acquire immovable property for the purpose of residence within the State of Madhya Pradesh.