Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act] State of Madhya Pradesh - Subsection Section 94(3)(ii) in The M.P. Municipalities Act, 1961 (ii)grant permission to any Council to appoint whether temporarily or otherwise one person to discharge the duties of any two or all such officers.