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

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State of Madhya Pradesh - Subsection

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

(e)"Cost of works" means all costs, charges and expenses as estimated by the Nigam, and which the Nigam may have to incur on or in connection with the execution of work and includes,-

(i)such servicing charges as may be prescribed in assisting a land holder in obtaining an ordinary loan;

(ii)any other charges or fees as may be prescribed; and

(iii)all expenses which may be incurred by the Nigam in recovery of the amount under any of the foregoing items;

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State of Madhya Pradesh - Subsection

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