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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Public Health Act, 1949

(1)Notwithstanding anything contained in this Act or in any other Act governing a local authority, the Government may, by general or special order, appoint any person or persons to carry out such provisions of this Act, and in such areas, as may, be specified in the order.