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[Cites 0, Cited by 0] [Section 127A(2)] [Section 127A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127A(2)(ii) in The M.P. Municipalities Act, 1961

(ii)buildings or lands in respect of which rent is derived and such rent is not applied exclusively in religious purposes or public charitable institutions aforesaid;