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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(m) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(m)"proportionate cost of works" means cost of works recoverable from a land holder in proportion to the extent of the works to be done by the Nigam on, or for the benefit of his land holding;