Section 8(1)(b) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972

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State of Madhya Pradesh - Subsection

Section 8(1)(b) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972

(b)direct that every occupier in respect of whose land such preventive or remedial measures or other steps have been taken, shall be liable to pay the cost thereof at such rate and within such time as the District Magistrate may by order from time to time determine having regard to the following namely-

(i)the charges to be incurred for labour, material or use of equipment; and

(ii)any other charges to be incurred for the purpose aforesaid.

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State of Madhya Pradesh - Subsection

Section 8(1)(b) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972