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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The M.P. Public Health Act, 1949

(2)The local authority shall, so far as may be practicable, make adequate provision to the satisfaction of the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] for securing,-
(a)that the water supply is continuous throughout the year, and
(b)that the water supplied is at all times wholesome and fit for human consumption.