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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in M.P. Nagar Vikas Nidhi Niyam, 2001

(1)The Committee may, from time to time, with the previous sanction of the State Government and subject to such conditions as the State Government may, by general or special order determine, fix the inter-se share of each urban local body from the amount of entry tax received from State Government.