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State of Madhya Pradesh - Section
Section 8 in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996
8. [ Reservation of shops. - (1) Out of the shops constructed by the Municipalities to transfer on sale or lease the reservation shall be made as follows-
| (i) For Scheduled Castes and Scheduled Tribes. | In proportion of their population in the total population ofMunicipalities area. |
| (ii) For Other Backward Classes. | fifteen per cent. |
| (iii) For widows and abandoned women | Three per cent. |
| (iv) For handicapped persons (blind handicapped shall be givenpreference). | Two per cent. |
| (v) For retired members of defence services | Two per cent. |
| (vi) For freedom fighters | Two per cent. |
| (vii) For educated unemployed | Five per cent. |
| (viii) For ladies | Ten per cent. |