Section 433 in The M.P. Municipal Corporation Act, 1956
433. Power of State Government to make rules.
(1)[The State Government] [Substituted by M.P. Act No. 13 of 1961.] may [x x x] [Omitted by M.P. Act No. 16 of 1994.] make rules for the purpose of carrying into effect the provision of this Act. [x x x] [Omitted by M.P. Act No. 13 of 1961.].(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.](3)[ All rules made under this Act shall be laid on the table of the Legislative Assembly.] [Inserted by M.P. Act No. 29 of 2003.]
