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[Cites 0, Cited by 7] [Entire Act]

State of Madhya Pradesh - Section

Section 110 in The M.P. Municipalities Act, 1961

110. [ Contracts by or on behalf of the Council. [Substituted by M.P. Act No. 20 of 1998.]

- The contracts by or on behalf of the Council shall be expressed to be made by the Chief Municipal Officer in accordance with the rules made in this behalf.][111 to 113. [Omitted by M.P. Act No. 20 of 1998.]x x x]