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State of Madhya Pradesh - Section

Section 7 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

7.

For determining the premium to be fixed for the purpose of Rule 6 above the Authority shall auction a few plots of each category in a layout and determine the premium to be fixed for each category of plot in the layout on the basis thereof and obtain the sanction of the State Government to the premium so fixed.