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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982

(1)No movable property of a non-perishable nature of which the Committee is in possession and the value of which is more than one thousand rupees and non-jewelleries shall be sold, pledged or otherwise alienated without the previous approval of the Commissioner.