Section 32(13)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 32(13)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(13)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994

(d)[ Notwithstanding anything contained in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) where twenty five per cent of the sale value is deposited by the purchaser for the purchase of property sold in auction, the purchaser may apply to the Commissioner in writing to permit him to pay the balance amount in instalments. The Commissioner may allow him to pay such amount in instalments with interest thereon on such conditions as he may deem fit to impose.] [Added by Section 3 (ii) MP Commercial Tax (Amendment) Act (4 of 2002), w.e.f. 23-4-2002.]

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State of Madhya Pradesh - Subsection

Section 32(13)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994