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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(2)The Fund shall be held on behalf of the Board by the Housing Commissioner and no advances shall be made out of the Fund, except for the purpose of meeting unforeseen expenditure under Section 26, pending authorisation of such expenditure by the Board in accordance with Section 36.