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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1)(g) in The M.P. Public Health Act, 1949

(g)drain off or otherwise remove from any such source of water-supply, or from any land or premises or receptacle or reservoir attached or adjacent thereto, any stagnant water which the Health Officer considers to be either injurious to health or offensive to the neighbourhood :