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State of Madhya Pradesh - Section

Section 55 in The M.P. Gram Panchayats (Accounts) Rules, 1999

55. Register of Immovable Properties.

- Details of all the immovable properties whether acquired by the Panchayat or transferred to it or vested in Panchayat under the provisions of the Act or under any other law, shall be recorded in the register of immovable properties in Form GP-13.