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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1)(d) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(d)Payment of fixed premium, lease rent or rent, as the case may be is made by allottee regularly within the time limit fixed along with the interest, wherever required, to the Market Committee or the Board, as the case may be.