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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(1)Every person, firm, institution or agency etc., desirous to take land or structure shall have to deposit for registration, an amount equivalent to two percent, of the fixed minimum premium as security, at least a day before the date fixed for auction/tender in the office of Market Committee.