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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Madhya Pradesh - Subsection

Section 113(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(2)The Panchayat shall not without the previous sanction of the State Government transfer any land which has been acquired under sub-section (1) or divert such land to a purpose other than the purpose for which it has been acquired.