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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(i) in The M.P. Janapada Panchayat (Budget Estimates) Rules, 1997

(i)Funds given by Zila Panchayat, Government or other authorities, institutions, etc., for special schemes by way of grants or loans should not be diverted and reappropriated in any circumstances for any other scheme without the approval of the funding agency/authority concerned,