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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(21) in The M.P. Public Health Act, 1949

(21)[ "local authority" means any Municipal Corporation, Municipal Committee, Notified Area Committee, Town Committee, District Board, Janpada Sabha, Mandal Panchayat, Kendra Panchayat, Gram Sabha, Gram Panchayat, Village Panchayat or other local authority which may be entrusted by an enactment with the municipal administration of any local area;] [Substituted by M.P. Act No. 23 of 1958.]