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[Cites 0, Cited by 0] [Section 66A(2)] [Section 66A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66A(2)(j) in The M.P. Co-Operative Societies Rules, 1962

(j)Every release of immovable property in default, of payment of the amount mentioned in clause (h) within the period allowed for such payment shall be made after the issue of a fresh proclamation in the manner and for the period hereinbefore prescribed for the transfer by lease.