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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(5) in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994

(5)Except the amount of security deposit of first two highest bidders/offerers, the security deposit of all the remaining bidder offerers shall he refunded immediately after the auction is over or the offers are accepted, as the case may be.