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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(2) in The M.P. Public Health Act, 1949

(2)If the provisions of sub-section (1) are contravened by any person, the Health Officer may re-execute the work to replace the materials or things, as the case may be, and the cost of doing so shall be recovered from such person in the same manner as if it were a tax due to the local authority concerned.