Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Madhya Pradesh - Subsection

Section 140(2) in The M.P. Municipalities Act, 1961

(2)The Council may, with the previous sanction of the State Government; appoint any Government officer to perform the functions of the Council under this Act and where any officer is so appointed, the list shall be authenticated and certified as aforesaid by such officer.Explanation. - For the purpose of the sanction "Government officer" shall include retired Government officer.