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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in Madhya Pradesh Investment Region Development and Management Act, 2013

(2)The Agency shall identify the land on which scheme may be taken up and submit the proposal of preparing the scheme on the identified land, to the State Government in such manner as may be prescribed.