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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(i) in The M.P. Public Health Act, 1949

(i)two members nominated by the State Government from amongst persons who for the time being are or deemed to be members of a Janpada Sabha [or Mandal Panchayat or Town Committee or District Board] [Inserted by M.P. Act No. 23 of 1958.] or Municipal Committee or Municipal Corporation;