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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(5)(i) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(i)the annual rent for which the building might reasonably be expected to be let from year to year;