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State of Madhya Pradesh - Section

Section 11 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975

11.

The acceptance of auction deposit at the time offering the bid shall not be deemed to impose any obligation on the Authority to grant a lease of plot to the person making the deposit. The auction shall commence only above the minimum datum price derived on the basis of cost of development. Such minimum datum price shall be announced at the time of auction.