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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Public Trusts Rules, 1962

(3)In according sanction, the Registrar may impose such conditions, as he may deem fit, if he is of the opinion that the grant of sanction to the proposed alienation without imposing such conditions will be prejudicial to the interests of the public trust.