Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(3) in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994 (3)The reserve category shops shall neither be transferred nor given on rent and if happened so, the allotment shall be cancelled.][9- 'kgjh vif'k"V ds izcU/ku vkSj fujkdj.k ds vk'k; ls mi;ksx dh tkus okyh Hkwfe dk vkoaVu %& bu fu;eksa dh dksbZ Hkh ckr 'kgjh vif'k"V ls tSfod [kkn cukus vFkok mtkZ mRiUu djus ds fy;s la;a= LFkkfir djus vFkok 'kgjh vif'k"V ds vU;Fkk fujkdj.k ,oa izca/ku ds vk'k; ls vkoafVr dh tkus okyh Hkwfe ij ykxw ugha gksxhA ,sls ekeyksa esa uxj fuxe dks fudk; ds fgr dks /;ku esa j[krs gq, vius foosd ls Lo;a fu.kZ; ysus ds fy;s iw.kZ Lok;Rrrk jgsxhA [Inserted by Notification No. F-10-16-01-XVIII-2-2002, dated 15-2-2002]]
