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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131(1) in The M.P. Municipal Accounts Rules, 1971

(1)The term 'Administrative approval' means the concurrence of the competent authority to the proposals for construction of a work oi additions and improvements to an existing work before professional and final sanctions are accorded.