Section 73(3) in The M.P. Municipal Corporation Act, 1956
(3)The Corporation, in order to take assistance in technical or other matters, may engage the services of a qualified consultant. The qualifications of the consultant and the procedure for the appointment of such consultant shall be subject to rules made in this behalf.][74 to 75. [Omitted by M.P. Act No. 20 of 1998.]x x x]
