Section 21(2) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(2)The State Government may, by notification, direct that the provisions of this Act shall apply to any corporate body or non-corporate body specified in the Schedule and on making of such declaration this Act and the rules made thereunder, shall, notwithstanding anything contained in the enactment or instrument or deed by or under which such corporate body or non-corporate body, as the case may be, is constituted apply accordingly as if such corporate body or non-corporate body were a local authority, subject to the modification that principal officer in relation to such corporate body or non-corporate body shall mean such officer of the corporate body or the non-corporate body, as the case may be, as the State Government may, by notification specify.
