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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in Madhya Pradesh Bhu-Rajasava Sanhita (Seemankan) Niyam, 2018

(2)Different fees may be fixed for different districts depending on the charges required to be paid to the agencies authorised to render assistance in carrying out demarcation and construction of boundary marks in the different districts under sub-rule (1) of rule 7.