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State of Madhya Pradesh - Section

Section 23 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

23.

The premium payable in respect of any Authority land may be recovered by the Authority in instalments spread over a period of years not exceeding 5 with interest with 7 per cent annum thereon or as may be laid down by the Authority by a general or special order.