Section 131(3)(ii) in The M.P. Municipal Accounts Rules, 1971

[Cites 0, Cited by 0] [Section 131(3)] [Section 131] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131(3)(ii) in The M.P. Municipal Accounts Rules, 1971

(ii)when the cost of works and purchase of materials is to be incurred in whole or in part out of grants received from the State Government, the Administrative approval shall be given by the State Government or any officer authorised by it in this behalf.]

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State of Madhya Pradesh - Subsection

Section 131(3)(ii) in The M.P. Municipal Accounts Rules, 1971