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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(v) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996

(v)Leaving the security deposit of first 2 highest bidders/offerers, the Security deposit of all the remaining bidders/offerers shall be refunded immediately after the auction is over or the offers are opened, as the case may be.