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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1)(a) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

(a)transferred, whether by way of sale (including sale in execution of decree or order of Civil Court or of an award or order of any competent authority) or by way of gift, exchange, lease or otherwise;