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[Cites 0, Cited by 0] [Section 292B(1)] [Section 292B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 292B(1)(iii) in The M.P. Municipal Corporation Act, 1956

(iii)Such colonizer, who do not wish to develop plots or construct houses for economically weaker sections in his colony having an area as prescribed shall have to deposit the shelter fee at such rate as may be prescribed in the shelter fund;