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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in Madhya Pradesh Arthik Roop Se Kamzor Varg Tatha Nimna Aay Varg Ko Awas Guarantee Adhiniyam, 2017

(2)The power to allot either a house or a residential plot shall vest with the implementing agency, and the grievances of housing shall be redressed by the District Level Housing Committee.