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[Cites 0, Cited by 0] [Section 127A(2)] [Section 127A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127A(2)(h) in The M.P. Municipalities Act, 1961

(h)[ buildings and lands owned by blind persons, abandoned women and mentally incapacitated persons if sufficient proof is produced in this behalf and if the main source of their maintenance is the rent derived from such buildings and lands;]