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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2) in The M.P. Accommodation Control Act, 1961

(2)If the accommodation was occupied by a person holding an office of profit for the Union or the State Government, it shall be allotted to his successor:Provided that for reasons to be recorded in writing, it may be allotted to any other person who is not a successor of the previous occupant.