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

State of Madhya Pradesh - Subsection

Section 3(9)(b) in The M.P. Resettlement and Rehabilitation of Displaced Persons (House Building Material Acquisition) Act, 1949

(b)direct that the dealer shall not, without the permission of the State Government or such authorised officer, dispose of any such house-building material till the expiry of a period of one month.