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

State of Madhya Pradesh - Subsection

Section 6(7) in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

(7)Where the payment of premium is accepted in instalments as provided in sub-rule (5) the plot shall be mortgaged by the lessee with the Authority or Government as the case may be.