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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1)(b) in The M.P. Zila Panchayat (Business) Rules, 1998

(b)For the purpose of such preparation it shall obtain from the Standing Committee concerned material on which its estimate will be based and it shall be responsible for the correctness of the estimates prepared on the basis of material so supplied;