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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(a) in The M.P. Accommodation (Requisition) Act, 1948

(a)where, having regard to the provisions of sub-Section (2) so far as they are applicable the amount can be fixed by agreement between the requisitioning authority and the owner; it shall be paid in accordance with such agreement;