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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Madhya Pradesh - Subsection

Section 132(1)(ii) in The M.P. Municipal Accounts Rules, 1971

(ii)[ the powers for grant of technical and professional sanction to final detailed plans and estimates shall vest in the authorities as follows :- [[Substituted by Notification No. 15-F-1-07-07-XVIII-3, dated 20-6-2007. Prior to substitution it was as under :