Section 347(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Any person who immediately before the appointed day was holding the post of-(i)the Health Officer of any borough municipality under sub-section (5) of section 34 of the Bombay Municipal Boroughs Act, 1925; (Bombay XVIII of 1925); Or(ii)the Health Officer of a Municipal Committee under section 25-A of the Central Provinces and Berar Municipalities Act, 1922 (C. P. and Berar 11 of 1922) shall, with effect from the appointed day and subject to the provisions of subsection (1), be deemed to be appointed the Health Officer of the successor Council under section 75 of this Act.
