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[Cites 0, Cited by 0] [Section 427(5)] [Section 427] [Entire Act]

State of Madhya Pradesh - Subsection

Section 427(5)(b) in The M.P. Municipal Corporation Act, 1956

(b)the regulation of urinals, closet accommodation, water closet, bathing and washing places provided for the common use of the inhabitants of one or more buildings;