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 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(b) in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

(b)"Chief Executive Officer" in relation to Municipal Corporation means the Commissioner and in relation to Municipality/Nagar Panchayat, the Chief Municipal Officer.