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[Cites 0, Cited by 2] [Section 80(5)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(5)(ii) in The M.P. Municipal Corporation Act, 1956

(ii)no land [value of which may be prescribed] [Substituted by M.P. Act No. 16 of 1994.] shall be sold or otherwise conveyed without the previous sanction of the Government and every sale, or other conveyance of property vesting in the Corporation shall be deemed to be subject to the conditions and limitations imposed by this Act or by any other enactment for the time being in force.