Section 2(i) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

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State of Madhya Pradesh - Subsection

Section 2(i) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(i)"Technical Valuation" means technical valuation submitted by an Agency duly directed by the District Collector or Zila Panchayat, after enquiring the quality of construction work; and

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State of Madhya Pradesh - Subsection

Section 2(i) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005