Section 23(2) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(2)For ensuring speedy execution of works relating to public utilities, amenities and services and for their proper maintenance the State Government shall arrange for release of the necessary funds to the Collector or to the officer referred to in sub-section (1) and for that purpose the State Government may make such orders as it thinks fit, regard being had to the circumstances of each case.
