Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(iii) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996 (iii)The authorities as referred to in condition (ii) above shall not be bound to sanction the highest bid/offer.
