Section 31 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
31. Duty of Board to undertake [Housing and Development Schemes] [Substituted by Section 5 of M.P. Act No. 16 of 1996.].
- Subject to the provisions of this Act and subject to the control of the State Government, the Board may incur expenditure and undertake works in any area to which this Act applies for the framing and execution of such [Housing and Development Schemes] [Substituted by Section 5 of M.P. Act No. 16 of 1996.] as it may consider necessary from time to time or as may be entrusted to it by the State Government.
