Section 130(2) in The M.P. Municipal Corporation Act, 1956
(2)The [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] shall cause to be laid before the Corporation every report made by the auditor to the [Mayor-in-Council] [Substituted M.P. Act No. 20 of 1998.] and every statement of the views of the auditor on any matter affecting the pursuance and exercise of the duties and powers assigned to him under this Act which the auditor may require the [Mayor-in-Council] [Substituted M.P. Act No. 20 of 1998.] to place before the Corporation, together with a report stating what orders have been passed by the [Mayor-in-Council] [Substituted M.P. Act No. 20 of 1998.] upon such report or statement, and the Corporation may take such action in regard to the matters aforesaid as the Corporation may deem necessary.
