Section 13(1)(g) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

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State of Madhya Pradesh - Subsection

Section 13(1)(g) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005

(g)It shall be necessary to get technical valuation of all the construction work by an agency which is duly authorized by the Collector or Zila Panchayat;

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State of Madhya Pradesh - Subsection

Section 13(1)(g) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005