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

State of Madhya Pradesh - Subsection

Section 87(3) in The M.P. Public Health Act, 1949

(3)The Health Officer may, by notice in writing, require the owner or occupier of any building or property to provide at his own expense mosquito proof covering for wells or abandoned shaft or domestic cess pools or any other mosquito breeding place in respect of which in the opinion of the Health Officer such action is necessary and practicable.