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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. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

(b)"Appointing Authority" means the Mayor-in-Council or the Commissioner, as the case may be, specified by the State Government by an order under proviso (i) of sub-section (1) of Section 58 of the Act;