Section 109(2)(a) in The M.P. Municipalities Act, 1961

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State of Madhya Pradesh - Subsection

Section 109(2)(a) in The M.P. Municipalities Act, 1961

(a)the Chief Municipal Officer may, in his discretion, grant a lease of any immovable property belonging to the Council, including any right of fishing or of gathering and taking fruits, flowers and the like, of which the premium or rent, or both, as the case may be, does not exceed two hundred and fifty rupees for any period not exceeding twelve months at a time :

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State of Madhya Pradesh - Subsection

Section 109(2)(a) in The M.P. Municipalities Act, 1961