Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(b) in The M.P. Public Health Act, 1949 (b)in default of such agreement, except upon terms as may be laid down by the local authority and in particular until any payment which may be directed by the local authority to be made to the owner or owners concerned, has been duly made.
