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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(k) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(k)"Development expenses" means the expenditure to be incurred as approved by the competent authority for the completion of the works as mentioned above under clause (i) and (j) as per the prescribed specifications;