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[Cites 0, Cited by 3] [Section 86] [Entire Act]

State of Madhya Pradesh - Subsection

Section 86(1) in The M.P. Municipalities Act, 1961

(1)The State Government may, tor the purpose of providing officers to the Council under Section 87 or 88, constitute in the prescribed manner, the following Municipal Services for the State to be called-
(a)State Municipal Service (Executive);
(b)State Municipal Service (Health); and
(c)State Municipal Service (Engineering).