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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2)(xvii) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(xvii)acquire, hold and dispose of any movable or immovable property for the purpose of efficiently carrying out its duties;