Section 2(2) in The Maharashtra Nursing Home Registration Act, 1949
(2)“local supervising authority” means, —(i)in the areas falling within the jurisdiction of the Municipal Corporation-the Health Officer of the concerned Municipal Corporation;(ii)in the areas falling within the jurisdiction of the Municipal Council- the Civil Surgeon of the District in which such Council is situated;(iii)in the areas falling within the jurisdiction of a Cantonment- the Health Officer of the concerned Cantonment;(iv)in the areas not falling in sub-clauses (i), (ii) and (iii) above-the District Health Officer of the concerned Zilla Parishad;
