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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(1)(b) in The M.P. Municipal Corporation Act, 1956

(b)no such contract for any purpose which, in accordance with any provision of this Act, the Commissioner may not carry out without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has been duly obtained;