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State of Madhya Pradesh - Section

Section 32 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

32.

The owner of the land acquired by the Authority may be given lease of a plot in the layout on payment of premium in one lump-sum, or in instalments in accordance with rules governing the sale of plots by negotiation.