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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1)(a) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

(a)a building included in the list having been destroyed or substantially damaged since its annual letting value was last determined; or