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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(1)The principal business of the Nigam shall be-
(i)execution of the project sanctioned under Section 22 in the area of land entrusted to it for the purpose.
(ii)the execution of the land improvement schemes under the Madhya Pradesh Rajya Bhumi Sudhar Yojana Adhiniyam, 1967 (No. 13 of 1967), which is entrusted to it under the Act; or
(iii)the preparation and execution of other works in areas entrusted to it under Section 22.