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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(6) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(6)Where any composition fees are paid, whether in pursuance of the notice served under sub-section (3) or in accordance with the decision of the Competent Authority, no further action shall be taken by the lessee for the breach in relation to which payment of such composition fees has been made.