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State of Madhya Pradesh - Section

Section 8 in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994

8. [ Reservation of Shops. [Substituted by Notification No 107-XVIII-3-97, dated 30-9-1997.]

(1)Out of the shops constructed by the Corporation 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 ofthe municipal 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
(2)The allotment of reserved shops shall be made by holding auction between the relevant reserve category.
(3)The reserve category shops shall neither be transferred nor given on rent and if happened so, the allotment shall be cancelled.][9- 'kgjh vif'k"V ds izcU/ku vkSj fujkdj.k ds vk'k; ls mi;ksx dh tkus okyh Hkwfe dk vkoaVu %& bu fu;eksa dh dksbZ Hkh ckr 'kgjh vif'k"V ls tSfod [kkn cukus vFkok mtkZ mRiUu djus ds fy;s la;a= LFkkfir djus vFkok 'kgjh vif'k"V ds vU;Fkk fujkdj.k ,oa izca/ku ds vk'k; ls vkoafVr dh tkus okyh Hkwfe ij ykxw ugha gksxhA ,sls ekeyksa esa uxj fuxe dks fudk; ds fgr dks /;ku esa j[krs gq, vius foosd ls Lo;a fu.kZ; ysus ds fy;s iw.kZ Lok;Rrrk jgsxhA [Inserted by Notification No. F-10-16-01-XVIII-2-2002, dated 15-2-2002]]