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[Cites 0, Cited by 0] [Section 130(1)] [Section 130] [Entire Act]

State of Madhya Pradesh - Subsection

Section 130(1)(a) in The M.P. Municipal Corporation Act, 1956

(a)report to the [Mayor-in-Council] [Substituted by M.P. Act No 20 of 1998.] any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of money due to the Corporation or in the municipal accounts;