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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(2)It shall be necessary for the allottee to present the necessary documents along with requisite fee for registration of the land/structure within one month after acceptance of the auction/tender bid by the Market Committee.