Section 2(c) in The M.P. Municipality (Determination of Annual Letting Value of Building/Lands) Rules, 1997
(c)"Municipal Officer" means in case of Municipal Corporations the Municipal Commissioner or any officer or servant of the Municipal Corporation as authorised by him in this behalf and in case of Municipal Council and Nagar Panchayat the Chief Municipal Officer or any officer or servant of the relevant Municipal Council or Nagar Panchayat as authorised by him in this behalf;
