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[Cites 0, Cited by 0] [Section 131(3)] [Section 131] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131(3)(a) in The M.P. Municipal Accounts Rules, 1971

(a)Chief Municipal Officer- upto Rupees 10,000 in case of Municipal Council and upto Rupees 5,000 in case of Nagar Panchayat.