Section 9(5) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(5)Lease deed executed before the commencement of the rules, shall be regularized subject to scrutiny of eligibility by the committee constituted under sub-rule (2) of Rule 12, under the provisions of these rules by taking an undertaking from the lessee, if he/it continues to hold the land or structure, as the case may be, for the purpose for which it was allotted to him/that he/it shall abide by the terms and conditions of these rules.
