Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 90 in The M.P. Public Health Act, 1949

90. Health Officer's power in case of default.

- If the person on whom a notice is served under Section 88 fails, or refuses to take the measures adopt the method of treatment, specified in such notice within the time specified therein, the Health Officer himself shall take such measures or adopt such treatment, and recover the cost of doing so from the owner or occupier of the property, as the case may be.