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State of Madhya Pradesh - Section

Section 24 in The M.P. Griha Nirman Mandal Adhiniyam, 1972

24. [ Power of Board to incur expenditure. [Substituted by M.P. Act No. 1 of 1976 (w.e.f. 19-2-1976).]

- Subject to the budget provision, availability of funds and other provisions of this Act, the expenditure may be incurred on any single work or scheme for carrying out any of the purposes of this Act by the Board. The Board may, from time to time delegate to the Chairman, a committee of the Board, the Housing Commissioner or any other officer of the Board the power to incur expenditure upto such limits on any single work or scheme as may be prescribed by regulations.]