Section 16(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(1)Notwithstanding anything contained in any law for the time being in force, the State Government by order direct a local authority to pay a certain sum of money for the maintenance of certified institutions within its jurisdiction before a date specified therein :Provided that before such order is made the local authority shall be given an opportunity of showing cause why it should not be made.
