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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(1)The State Government or any officer empowered by it not below the rank of a Collector may, by notification, appoint one or more persons to be Inspectors for the purpose of these Regulations and may specify in such notification the local limits of their jurisdiction.