Section 30 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
30. Further provision as to execution of contracts and agreements.
(1)Subject to the provisions of Sections 28 and 29 the contracts or agreements shall be made or executed in accordance with such rules as may be prescribed.(2)A contract or agreement made or executed in contravention of the provisions of this Act or the rules or regulations made thereunder shall not be binding on the Board.
