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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1)(c) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(c)The Gram Nirman Samiti shall be liable to regularly submit item-wise details of monthly expenditure of the construction work together with the details of work progress before "Nirman and Vikas Samiti" of Gram Panchayat;