Section 18 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
18. Transfer of Lease/Tenancy of Land/Structure to successor.
- In the event of death of the allottee, the land or structure may be allotted by Market Committee to his legal successor considering his application submitted with the succession letter, for the unexpired period of lease or tenancy, on which no transfer fee will be levied.
