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[Cites 0, Cited by 0] [Section 339B(1)] [Section 339B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 339B(1)(iv) in The M.P. Municipalities Act, 1961

(iv)In respect of the land on which the Urban Land (Ceiling and Regulation) Act, 1976 was applicable the colonizer shall have to reserve developed plots of the prescribed size in the prescribed area for the persons belonging to economically weaker sections.