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State of Madhya Pradesh - Section

Section 44 in The M.P. Public Health Act, 1949

44. Provision regarding house rendered unfit for occupation by reason of nuisance.

- Where a house or other building is, in the opinion of the Health Officer, unfit for human habitation by reason of a nuisance existing therein, he may apply to a Magistrate (not being a Magistrate of the third class) to prohibit the use of such house or building for human habitation until it is rendered fit therefor.