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[Cites 0, Cited by 0] [Section 292B(1)] [Section 292B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 292B(1)(i) in The M.P. Municipal Corporation Act, 1956

(i)In every residential colony in the municipal area, out of the area of the developed plots by the Coloniser, fully developed plots equal to fifteen percent of the prescribed size shall have to be reserved for persons belonging to economically weaker sections;