Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(1)Subject to the provisions of this Act, no contract or agreement on behalf of the Market Committee for the purchase, sale, lease, mortgage or other transfer of, or acquisition of, interest in immovable property shall be executed on behalf of the Market Committee except with the sanction of the Market Committee.