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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(vi) in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998

(vi)The amounts recovered by an urban local body shall be retained in a separate account and shall be utilised for providing basic amenities to the residents of the Mohallas.