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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(1) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(1)The Market Committee may, through a resolution duly passed by it in this behalf through the Director for obtaining loans, subsidies and grant-m-aids from the Government or State Agricultural Marketing Board or other Agency or other Market Committee as may be necessary for the management, improvement and development of the market yards, acquisition of lands or buildings or repairs to buildings or any type of constructions, setting up of grading units and in general for the development of marketing facilities in the market area .Provided that in case of State Marketing Board and other Market Committees, the application shall be in Form XIV.