134. Buying and selling houses or valuable property.
(1)No member of the service or officer or servant of a Market Committee shall, except with the previous sanction of the Market Committee or the Appointing Authority hold or acquire immovable property for the purpose of residence within the State of Madhya Pradesh.(2)No member of the service or officer or servant of a Market Committee shall except with the previous sanction of the Market Committee and the Appointing Authority purchase or sale or acquire or dispose of any movable or immovable property exceeding rupees five hundred in value.(3)Every member of the service or officer or servant of a Market Committee shall make a declaration to the Market Committee by the end of every market year of the immovable property owned or acquired or disposed of by him the previous year either on his own account or as a trustee or administrator or executor.
