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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(ii) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975

(ii)If the Town and Country Development Authority concerned proposed to dispose of by sale any land without any development having been undertaken or carried out thereon it shall transfer the land in the first instance to the persons from whom it was acquired if they desire to purchase it.