Section 140(2) in The M.P. Public Health Act, 1949
(2)(a)The Government may, by notification, authorise any local authority or class of local authorities to incur, expenditure, on any public health purpose specified in the notification, notwithstanding anything contained in the Act under which such local authority or authorities have been constituted.(b)Any expenditure incurred by a local authority, which is authorized by clause (a), shall be taken into account for the purposes of sub-section (1).
