Section 242 in The M.P. Municipal Corporation Act, 1956
242. Control by Corporation and the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.].
- In dealing with municipal drainage, sewage and water-works schemes, the Commissioner shall follow the general principles laid down by the Corporation, for any scheme of sewage or drainage or water-works and may refer to the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] any question connected with the carrying out of such a scheme in which the intention of the Corporation does not appear to him to have been clearly expressed, or in which the provisions of the scheme appear to him to require modification. The [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] shall in its discretion either decide the question or refer the matter for the orders of the Corporation :Provided that any question involving the expenditure of a sum, exceeding one lakh of rupees shall be referred to the Corporation for orders.
