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State of Madhya Pradesh - Section

Section 12 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

12.

The Chairman may for reasons to be recorded in writing accept such lower bid as he deems fit in the interest of the Authority and the land shall be transferred accordingly. The Chairman may for reasons to be recorded in writing withdraw the land from auction on the day if he finds that no fair bid is forthcoming and pul it up for auction on a future date to be announced later.