Section 2(3) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(3)"Principal Officer of a local authority" means-(a)in the case of a Municipal Corporation, the Commissioner as defined in sub-section (11) of Section 5 of the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956);(b)[ in the case of a Municipal Council or a Nagar Panchayat, the Chief Municipal Officer as defined in sub-section (5) of Section 3 of the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961); [Substituted by M.P. Act No. 18 of 1994 (w.e.f. 30-5-1994).](c)in the case of a Gram Panchayat, Janpad Panchayat or a Zila Panchayat, the Secretary, the Chief Executive Officer or the Secretary appointed respectively under sub-sections (1), (2) and (3) of Section 69 of the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994), or the person performing the duties of such posts under sub-section (4) of the said section;]
