Section 427(32) in The M.P. Municipal Corporation Act, 1956
(32)Improvement of insanitary lands. - (a) the prohibition of accumulation of water in any pool, ditch, tank, well, pond, quarry hole, drain, water-course, cistern or other receptacle;(b)the prohibition of cultivation, use of manure or irrigation, injurious to health;(c)the paving and draining of cattle stands;(d)the adoption of measures generally to render insanitary lands sanitary;
