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State of Madhya Pradesh - Section

Section 40 in The M.P. Public Health Act, 1949

40. Detection of nuisance.

- Every urban local authority shall,-
(a)cause its local area to be inspected from time to time with a view to ascertain what nuisances exist therein calling for abatement under the power conferred on such authority by this Act; and
(b)enforce the provisions of this Act in order to abate such nuisances.