Section 47 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
47. Supervision and centage charges.
- The Board may include in the cost of any housing or improvement scheme, [land development scheme or other development scheme] [Substituted by Section 11 of M.P. Act No. 16 of 1996.] framed by it or any other work undertaken by it, supervision and centage charges at such rates as may be fixed by it:Provided that the rate so fixed shall not be more than twenty-three per cent of the scheme of work.
