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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(12) in The M.P. Public Health Act, 1949

(12)"filth" means-
(a)nightsoil and other contents of latrines, cesspools, drains, ashpits and dustbins;
(b)dung, stable or cowshed litter, kitchen and other domestic waste products or refuse, street refuse and the refuse or useless or offensive material thrown out in consequence of any process of manufacture, industry or trade;
(c)putrid and putrefying substances;