Section 29(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)Every contract shall be made on behalf of the Board by the Housing Commissioner :[Provided that a contract with any person or institution or organisation outside India may be made on behalf of the Board by such other person also as the Board may specially authorise in this behalf.] [Inserted by M.P. Act No. 16 of 1983 (w.e.f. 14-3-1983).]
