Section 140(2)(a) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of Madhya Pradesh - Subsection

Section 140(2)(a) in The M.P. Public Health Act, 1949

(a)The Government may, by notification, authorise any local authority or class of local authorities to incur, expenditure, on any public health purpose specified in the notification, notwithstanding anything contained in the Act under which such local authority or authorities have been constituted.

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State of Madhya Pradesh - Subsection

Section 140(2)(a) in The M.P. Public Health Act, 1949