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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(2)(a) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(a)the manner in which the percentage of undivided interest of each apartment in a building parts of which are put to non-residential use, should be determined, under the proviso to sub-section (2) of Section 4;