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 0] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(ii) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996 (ii)The highest bid/offer shall be subject to sanction by the authorities as referred to in Section 109 of the Act.
