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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(4)(ii) in The M.P. Zila Panchayat (Business) Rules, 1998

(ii)No authority should exercise its powers of sanctioning expenditure to pass a resolution which would be directly or indirectly to its own advantage;