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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(1)(b) in The M.P. Public Health Act, 1949

(b)publish in the prescribed manner for general information the situation and limits of the areas proposed to be reserved for residential purposes and the restrictions, limitations and conditions, if any, proposed to be imposed under sub-section (3), of Section 94 and consider all objections received by it within six weeks of such publication.