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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2) in M.P. Nagar Vikas Nidhi Niyam, 2001

(2)Subject to the provisions of these Rules, and such conditions and limitations as may be specified in the scheme, the Committee may, out of the corpus available, devolve share of Entry' Tax to each urban local body and repay instalments of loan due under agreements with urban local bodies.