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 0] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(10) in The M.P. Public Health Act, 1949 (10)"Executive Officer" means paid officer, if any, of the local authority who is vested with general executive powers in the local area for which such authority is constituted under any enactment for the time being in force;
