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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(4)Applications received shall be examined by the Auction Committee as per conditions laid down in the auction notice and after auction, a select list shall be prepared of proposed allottees for consideration of Market Committee. For approval of the select list, meeting of the Market Committee shall be convened within fifteen days of the date of auction. The auction proceedings, under such conditions which the Market Committee deems proper to impose, shall be accepted.