Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 339E] [Entire Act] State of Madhya Pradesh - Subsection Section 339E(3) in The M.P. Municipalities Act, 1961 (3)The allottee shall on fulfilment of the conditions be deemed to be a valid transferee of the plot and the power of the competent authority as manager of the plot shall come to an end.
