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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(5)(b) in The M.P. Public Health Act, 1949

(b)If no water-tax is imposed in the local area, such cost shall be borne by the inhabitants of the local area who, on inquiry, are found to benefited by the works or shall be shared between such inhabitants and the local authority concerned in such proportions as may be determined by the Government.