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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in The M.P. Public Health Act, 1949

(2)If, in the opinion of the Government, any local area or part thereof should, for any special reason, be provided with a system of public drains or with any other means of drainage, it may direct the local authority to provide or execute, within such time as may be fixed by it in this behalf such works as may be considered necessary by it.