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 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(9) in The M.P. Public Health Act, 1949

(9)"Executive Authority" in relation to a local authority means any office-bearer or officer who is entrusted with general executive powers by or under the Act creating such local authority and where any such Act does not make any provision in this behalf, such office-bearer or officer as the State Government may prescribe;