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State of Madhya Pradesh - Section

Section 162 in The M.P. Municipal Accounts Rules, 1971

162.

When the annual estimate has been passed by the Finance Committee or the Standing Committee, as the case may be, the Chief Municipal Officer may obtain the supplies up to the amount in the sanctioned estimate as required from time to lime at the rates in the accepted tender or the rates approved by the Standing Committee or the Finance Committee, as the case may be.