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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1)(a) in M.P. Panchayat Services (Conduct) Rules, 1998

(a)the immovable property inherited by him, or owned or acquired by him or held by him on lease or mortgage, either in his own name or in the name of any member of his family or in the name of any other person;