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State of Madhya Pradesh - Section

Section 429 in Criminal Courts - Rules and Orders

429. The reasonable expenses incurred by such landlord or person as aforesaid for the proper custody of all property made over to his charge, may be paid with the sanction of the District Magistrate, and the sum so paid shall be debited to Contract Contingencies, Office Expenses and Miscellaneous, under "22-General Administration-District Administration".