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State of Madhya Pradesh - Section

Section 5 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019

5. Sub lease and its breach.

- Under sub-section (3) of section J 12 of the Act, for the breach of the terms and conditions of any lease or sub lease, the defaulting apartment owner shall pay the composition fee as per prescribed scales under concerned law for the time being enforce upon such leases.