Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 129 in The M.P. Municipal Accounts Rules, 1971 129. Except in cases of emergency or to prevent damage or loss, no work shall be put in hand until a properly detailed estimate in Form 86 has been prepared and sanctioned.
