Section 2(5) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(5)[ "Executive Officer" means an officer appointed under Section 14 to execute scheme and shall include a firm, company or body-corporate deemed to be the Executive Officer;] [Substituted by Madhya Pradesh Act No. 1 of 1977 (w.e.f. 4-1-1977).]
