Section 42A in The M.P. Griha Nirman Mandal Adhiniyam, 1972
42A. [ Rendering of financial assistance to local authorities etc. on a direction by State Government. [Inserted by M.P. Act No. 16 of 1983 (w.e.f. 14-3-1983).]
- The State Government may direct the Board to render financial assistant to local authorities, Town Improvement Trust, Development Authorities including Special Area Development Authorities and other statutory bodies, as may be notified by the State Government in this behalf, which undertake the function or activity of development of urban areas or construction of houses as a part of housing programme under any enactment for the time being in force and upon receipt of such direction it shall be the duty of the Board to render financial assistance in accordance with the directions.Explanation. - In this section-(i)"Town Improvement Trust" means Town Improvement Trust established and constituted under the Madhya Pradesh Town Improvement Trust Act, 1960 (No. 14 of 1960);(ii)"Development Authority" or "Special Area Development Authority" means "Town and Country Development Authority" or "Special Area Development Authority", as the case may be constituted under the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);(iii)Housing Programme" includes slums clearance, sewage system, electric installations, lighting and connections, water supply system, construction of roads or such purposes as may be notified by the State Government in this behalf.]
