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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Madhya Pradesh - Subsection

Section 60(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(3)All moneys received by or on behalf of the Board by virtue of this Act all proceeds of land or any other kind of property sold by the Board, all rents and all interest, profits and other money accruing to the Board shall constitute the fund of the Board.