Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(9)(b) in The M.P. Municipalities (Budget Estimates) Rules, 1962

(b)The Municipal Engineer or the Chief Municipal Officer in a Municipality where there is no Municipality Engineer, shall proceed to prepare detailed plans and estimates of all works consolidated by the Council and submit them for its final sanction. The Council shall then determine the works to be included in the budget and communicate the same to the Chief Municipal Officer.