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 3] [Entire Act] State of Madhya Pradesh - Section Section 91 in The M.P. Municipalities Act, 1961 91. Arrangement during leave of absence of Health Officer or Engineer. - The provisions of Section 90 shall apply in case of a Health Officer and an Engineer, as they apply in the case of a Chief Municipal Officer.
