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[Cites 0, Cited by 0] [Section 339B(1)] [Section 339B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 339B(1)(ii) in The M.P. Municipalities Act, 1961

(ii)Such colonizer who wishes to offer the constructed residential houses instead of developed plots in his residential colony for the persons of the economically weaker sections under clause (i) then they make available the houses of the prescribed size constructed in the prescribed area.