Section 8(1) in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994

[Cites 0, Cited by 0] [Section 8] [Entire Act]

(1)Out of the shops constructed by the Corporation to transfer on sale or lease the reservation shall be made as follows-

(i)	for Scheduled Castes and Scheduled Tribes	In proportion of their population in the total population ofthe municipal area.
(ii)	for Other Backward Classes	fifteen per cent.
(iii)	for widows and abandoned women	three per cent.
(iv)	for handicapped persons (blind handicapped shall be givenpreference).	two per cent.
(v)	for retired members of defence services	two per cent
(vi)	for freedom fighters	two per cent
(vii)	for educated unemployed	five per cent
(viii)	for ladies	ten per cent

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