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State of Madhya Pradesh - Section

Section 13 in The M.P. Housing Board Regulations, 1977

13. Fees payable for copies of documents, estimates and plans etc. under Section 103 (9).

(1)Copies of documents, estimates, plans (not part of confidential records) may be supplied by the officer in whose custody such records are kept on payment of fees and on application indicating the purpose for which copy is needed.
(2)Fees chargeable for various kinds of records will be as below
(a) Typed or written matter Re. 1.00 per page
(b) Plan and maps Rs. 15.00 per sqr. metre subject to a minimum of Rs. 5.
AppendixTHIS INDENTURE is made the......... day of........... 19....(One thousand nine hundred and.......) between....... residing at No....... (hereinafter called...... THE EMPLOYEES) of the ONE PART AND THE MADHYA PRADESH HOUSING BOARD (hereinafter called the Board) which expression where the context so admits, shall include its successors and assigns of the OTHER PART.