Section 20(1)(a) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

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State of Madhya Pradesh - Subsection

Section 20(1)(a) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(a)The construction has been undertaken according to the standards and designs, as directed and expected by the Market Committee or the Board, as the case may be, for the purpose for which the land is allotted and/or the structure is used, or,

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State of Madhya Pradesh - Subsection

Section 20(1)(a) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005