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State of Madhya Pradesh - Section

Section 22 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

22. Equipment and vehicle.

- The Gram Panchayat may arrange to provide for throwing or heaping or refuse and offensive matter on low level lands without causing nuisance to persons of that locality or without causing any hurt to their health, or on lands at distance from inhabited areas, or dispose them in a satisfactory manner by making their compost manure by burning them or by scientific method.