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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(41)(vi) in The M.P. Bhumi Vikas Rules, 1984

(vi)"Mercantile building" means any building or part of a building which is used as shops, stores, markets, for display and sale of merchandise either wholesale or retail Office storage and service facilities incidental to the sale of merchandise and located in the same building shall be included under this group; .