Section 2(a) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(a)[ "Appellate authority" means the person or authority appointed by the State Government by notification to perform all or any of the functions of the appellate authority under this Act;] [Inserted by M.P. Act No. 16 of 2008.](aa)[ "Clinical establishment" means a medical laboratory a physiotherapy establishment, a clinic, or an establishment analogous to any of them, by whatever name called;] [Renumbered by M.P. Act No. 16 of 2008.]
