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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2)(a) in The M.P. Preparation and Revision of Market Value Guideline Rules, 2000

(a)receive information/date of property transactions entered by the District Valuation Committee alongwith the provisional rates for analysis and final approval.