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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(2)(b) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(b)the scales of composition fees which may be paid under sub-section (3) of Section 12 for the breach of the terms and conditions of any lease or sub-lease;