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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(9) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(9)The colonizer may also exercise the aforesaid alternative in relation to the layouts approved earlier, by the Town and Country Planning Department, but it shall be essential to give such option within six months from the dale of publication of these rules in the Madhya Pradesh Gazette.