Section 433(2) in The M.P. Municipal Corporation Act, 1956
(2)[ In particular and without prejudice to the generality of the foregoing power such rules may provide for the following matters, namely(a)the manner of making applications for permission to borrow money; the enquiries to be made in relation to loans and the manner of conducting such enquiries; the inspection of any works carried out by means of loans and the utilisation of unexpanded balances of loans, etc;(b)the returns, statements and reports to be submitted by the Corporation;(c)any other matter which is to be or may be prescribed.]
