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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3)(i) in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998

(i)In the case of a landless person who occupies a house site in some public park or in the side of a road or in between road and dwellings shall be shifted from such location and resettled elsewhere by granting him leasehold right. However, such an occupant will be given proper opportunity of being heard.