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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(3)(a) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(a)The estimate of income shall be based on a comparison of the last three years' receipts. The estimate from market fees and other sources for which there is a fixed demand shall, however, be limited to the average of three years' actuals or to the year's demand plus a reasonable percentage of the recoverable arrears whichever is less.