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State of Madhya Pradesh - Section

Section 8 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

8. Lease Rent.

- The land or structure shall vest in Market Committee/ Board and the allottee of the land or structure shall be the lessee/tenant. The lessee/tenant shall have to pay the annual lease-rent or rent in advance every year during the term of lease of land or structure to the Market Committee.