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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Madhya Pradesh - Subsection

Section 81(2) in The M.P. Municipal Accounts Rules, 1971

(2)The following authorities shall be competent to pass order of payment on every bill or voucher :-
(i) Chief Municipal Officer (i) In case of Class I Municipal Council upto Rs. 1„000.
  (ii) In case of Class II Municipal Council upto Rs. 500.
  (iii) in case of Class III and IV Municipal Council up to Rs.250.
(ii) President In all other cases not covered in para (i) above.