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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(6) in The M.P. Public Health Act, 1949

(6)Wherever any land appears to the Health Officer by reason of any vegetation, undergrowth or jungle to be harbouring or likely to harbour mosquitoes, the Health Officer may require the owner or occupier of such land at his own expense to clear and remove such vegetation, undergrowth or jungle.