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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996

(3)The reserve category shops shall neither be transferred nor given on rent and if happened so, the allotment shall be cancelled.] [Substituted by Notification No. 33-XVIII-3-99, dated 24-4-1999.]