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[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Madhya Pradesh - Subsection

Section 100(2)(c) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(c)all funds and other property vested in the Board shall, during the period of supersession vest in the authority or person referred to in Clause (b); and