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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(2)In the case of allotment of structure, the cost of construction along with the premium of the land shall be the minimum premium for offering the structure for bid in auction/tender for allotment:Provided that per meter cost of construction may be arrived at for an individual structure out of the cost of over all construction of such specific type of structures, if so required.