Section 96 in The M.P. Municipal Corporation Act, 1956
96. Expenditure under certain of these exceptions to be reported by Commissioner to [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.].
- Whenever any sum is expended by the Commissioner under clause (d), (e) or (g) of the proviso to Section 94. he shall forthwith communicate the circumstances to the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] which shall take such action under Section 99 or recommend to the Corporation to take such action under Section 100 as shall, in the circumstances, appear lawful and expedient for covering the amount of the additional expenditure.
