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[Cites 0, Cited by 0] [Section 17(11)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(11)(a) in The M.P. Bhumi Vikas Rules, 1984

(a)attested copy of the original sale deed, lease deed, or any ether document under which right, title or interest in land or plot is claimed;