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[Cites 0, Cited by 2] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(b) in The M.P. Municipal Corporation Act, 1956

(b)with the sanction of the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], the Commissioner may by sale or otherwise grant a lease of immovable property including any such right as aforesaid, for any period not exceeding three years at a time of which the premium or rent or both, as the case may be, for any one year does not exceed three thousand rupees;