Section 32 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
32. Power of Board to undertake [Housing Schemes and Development Schemes] [Substituted by Section 6 of M.P. Act No. 16 of 1996.] or to entrust its work to Government or non-Government body.
- The Board may, subject to such rules and conditions as may be prescribed, undertake execution of work of [Housing Schemes and Development Schemes] [Substituted by Section 6 of M.P. Act No. 16 of 1996.] on behalf of a local authority or Co-operative Housing Society or employers of labour in industries or any other body, whether Government or otherwise, and also may entrust execution of [Housing Schemes and Development Schemes] [Substituted by Section 6 of M.P. Act No. 16 of 1996.] to such bodies, as and when necessary.
