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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(v) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975

(v)The Town and Country Development Authority shall pay the amount of compensation to the Government which has been awarded to the owner of land by the Government.