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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(2)Annual rent shall be fixed at two percent of the premium of structure as annual rent by the Market Committee or the Board, as the case may be, and get the payment thereof annually or monthly as decided in the terms and conditions of agreement.