Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5)(ix) 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

(ix)In case of the exercise of financial powers by the Mayor-in-Council or the President-in-Council, as the case may be, information in all relevant cases shall be submitted in the next meeting of the Council.