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State of Madhya Pradesh - Section

Section 35 in The M.P. Gram Panchayats (Accounts) Rules, 1999

35. Payment of expenditure and claims.

- No payments of adjustments or any amount payable or recoverable by the Panchayat, shall in respect of security deposits, earnest money and other sums shall be made without the sanction of the Gram Panchayats by a resolution passed at a meeting.