Section 28(2)(iii) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2)(iii) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(iii)the amount due and payable by the land holder to the Nigam and the rate at which the additional interest is to be charged on the amount due till its realisation.

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State of Madhya Pradesh - Subsection

Section 28(2)(iii) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976