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

State of Madhya Pradesh - Subsection

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

(c)the Mayor-in-Council, the Mayor and the Commissioner may sanction any estimate or contract (including technical and administrative) involving such amount, as may be prescribed :