Section 8(2)(iii) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

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State of Madhya Pradesh - Subsection

Section 8(2)(iii) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964

(iii)[ if the objection seeks to question the determination of the annual letting value referred to in clause (i) of Section 5 except where the case is covered by the proviso to sub-clause (a) or by sub-clause (b) of the said clause (i); or] [Substituted by Notification No. 4310-1806-V-SR, dated 21-10-1966.]

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State of Madhya Pradesh - Subsection

Section 8(2)(iii) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964