Section 5(5)(ii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

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State of Madhya Pradesh - Subsection

Section 5(5)(ii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(ii)[ In case of Municipal Corporation the services of some qualified consultant may be taken for assistance in the technical and other matters subject to the qualification and procedure specified by the State Government in this behalf. In case of Municipal Council and Nagar Panchayat the technical sanction shall be obtained in the manner prescribed in these rules.] [[Substituted by Notification No. 20-F-5-8-2001-XVIII-3, dated 11-10-2002 Prior to substitution Rule 5 (5) (ii)

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State of Madhya Pradesh - Subsection

Section 5(5)(ii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998