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[Cites 0, Cited by 0] [Section 292E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 292E(2) in The M.P. Municipal Corporation Act, 1956

(2)The Commissioner may after giving show-cause notice to the parties take over the management of the land, cause the area to be planned and developed and shall thereafter allot the land preferentially amongst the plot holder in such manner and subject to such conditions as may be prescribed.