Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88] [Entire Act] State of Madhya Pradesh - Subsection Section 88(2) in The M.P. Municipalities Act, 1961 (2)The Health Officer and the Engineer shall be members of the State Municipal Service (Health and Engineering respectively) and shall be appointed by the State Government.
