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[Cites 0, Cited by 4] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(1) in The M.P. Municipalities Act, 1961

(1)Every Council having an annual income of five lakhs of rupees or more shall, subject to rules framed under Section 95, appoint a Revenue Officer and an Accounts Officer and may appoint such other officers and servants as may be necessary' and proper for the efficient discharge of its duties.