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[Cites 0, Cited by 0] [Section 291] [Entire Act]

State of Madhya Pradesh - Subsection

Section 291(9) in The M.P. Municipal Corporation Act, 1956

(9)When sanctioning a scheme the Government may impose the conditions for the submission of periodical reports on the progress of the scheme to the Government, and for the inspection and supervision of the scheme by the Government.