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State of Madhya Pradesh - Section

Section 21 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

21. Transfer of property.

- The State Government may transfer to the Board buildings, land or any other properly whether movable or immovable, for use and management by the Board on such conditions and subject to such limitations as the State Government may deem fit for the purposes of this Act.