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State of Madhya Pradesh - Section

Section 24 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

24.

Subject to provision of these rules every transfer of land shall be made by lease and every lease in respect of any piece of Authority land shall be cither for 30 years or 99 years as may be determined by the Authority with the right of renewal by the lesser.