Section 98(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)The State Government may give any local authority such directions as in its opinion are necessary or expedient for enabling the Board to carry out the purposes of this Act after giving an opportunity to the local authority concerned to state its objections, if any, to such directions and after considering the said objections, and it shall thereupon be duty of the local authority to comply with such directions.
