Section 79(1)(a) in The M.P. Municipalities Act, 1961

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State of Madhya Pradesh - Subsection

Section 79(1)(a) in The M.P. Municipalities Act, 1961

(a)join with any other Council or with any local authority or with more than one such local authorities-

(i)in appointing, out of their respective bodies, a joint Committee for any purpose in which they are jointly interested, and in appointing a Chairman of the joint Committee;

(ii)in delegation to any such joint Committee power to frame terms binding on each such body as to the construction and the future maintenance of any joint works, and in delegating any power which might be exercised by either or any of such bodies; and

(iii)in framing and modifying bye-laws for regulating the proceeding of any such joint Committee relating to the purpose for which the joint Committee is appointed; and

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State of Madhya Pradesh - Subsection

Section 79(1)(a) in The M.P. Municipalities Act, 1961