Section 127A in The M.P. Municipal Accounts Rules, 1971
127A. [ [Inserted by Notification No. 25-F-7-2-2001-XVIII-3, dated 28-7-2001.]
The grant or the loan which is received by the Municipality for specific purpose shall not be utilized by the Municipality for other than the work for which it has been received. If a situation arises that the said loan or grant has to be utilized on any other work, then it shall be essential to obtain prior sanction of the State Government.]
