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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Madhya Pradesh - Subsection

Section 136(f) in The M.P. Municipal Corporation Act, 1956

(f)buildings and lands owned by widows or minors or persons subject to physical disability or mental infirmity owning to which they are incapable of earning their livelihood, where the main source of maintenance of such widows or minors or persons is the rent derived from such buildings and lands :