Section 28(2)(a) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

(a)No new well, pond, pool, tub or floura shall he dug nor constructed for drinking water without prior written information to the Gram Panchayat.

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