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State of Madhya Pradesh - Section

Section 3A in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996

3A. [ Notwithstanding anything contained in Rule 3, the transfer of any immovable property to a public institution for the purpose of educational, charitable, religious or general public shall be made with the prior sanction of the State Government in accordance with the terms and rates as determined in the Revenue Book Circular IV (1).] [Inserted by Notification No. 5-XVIII-3-98, dated 22-1-1998.]

[3B. Notwithstanding anything contained in Rule 3, the allotment of land to the political parties recognised at the National and State level, for the construction of office building may be made, subject to the following rates and conditions namely ;-
(i)Rate ;-
(a) Land upto 4000 sq. ft. By taking 10 per cent value of total premium and 5 per centannual lease rent of the payable premium.
(b) Land more than 4000 sq. ft. and upto 10,000 sq. ft By taking 25 per cent value of total premium and its 5 percent annual lease rent.
(c) Land more than 10,.000sq. ft. On total premium and lease rent.
(ii)Conditions .
(a)The land may be allotted to the National level and State level recognised political parties only for the construction of office building. The list of the recognised political parties from the office of the State Chief Electoral Officer (Election Commission) shall be deemed to be valid. Simultaneously in the State, the basis of allotment of land of the Council shall be the State recognization viz., the political party may be of National level, yet its recognization in the State shall be necessary. This list shall be obtained from the Election Commission's State Office, every year.
(b)The parties, who have been allotted land by the Government or Municipal Council, Nagar Panchayat in any city, shall not be allotted land again to them in the same city viz., the allotment of land to any party for the construction of office building may be made only once and only one piece of land in a city.
(c)The application for the allotment of land shall be made only by the President or General Secretary of the State Working Committee of the political party concerned. The application made directly by the district or block units of the party shall not be considered.
(d)The allotment of piece of land shall not be made on the name of any particular person or any office-bearer but may be made only on the name of the National level or state level party.
(c)The construction of office building shall have to be completed within a period of one year from the date of execution of the lease of the land.