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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(2)(b) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(b)shall offer to the said person, or his heirs, executors or administrators, a prior right to take on lease, or to purchase such land for an amount or at a rate to be fixed by the Board if the Board considers that such an offer can be made without detriment to the carrying out the purposes of this Act.