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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(b) in The M.P. Water Supply Rules

(b)[ "Officer-in-charge" means the Executive Engineer, of the Division under which the water works exist, but if that water works is at a place other than the district head quarter then, the Assistant Engineer concerned] [Substituted Notification No. F-1753-464-35-1-79, dated 27-5-1979.];