Section 5(5)(iii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

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State of Madhya Pradesh - Subsection

Section 5(5)(iii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(iii)Such works which are of the policy nature or relevant to the whole city, irrespective of the amount of expenses likely to be incurred therein, the prior approval of the Council shall have to be obtained.

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State of Madhya Pradesh - Subsection

Section 5(5)(iii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998