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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5)(v) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(v)[ In the proposal of construction work in any ward, the recommendation/concurrence of the concerned ward councillor (if the office of the Councillor in the concerned ward is not vacant) Mayor/Commissioner/Local member of Legislative Assembly/Local member of Parliament, shall be necessary.] [Substituted by Notification No. 2-XVIII-3-2001, dated 3-1-2001.]