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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(1)(f) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(f)to do anything whenever it is necessary to do so for any of the purposes of this Act or any rule or regulation or bye-law made or scheme sanctioned thereunder or any scheme which the Board intends to frame thereunder :