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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(b) in The M.P. Public Health Act, 1949

(b)where the person causing the nuisance cannot be found and it is clear that the nuisance does not arise or continue by the Act, default or sufferance of the owner or the occupier of the premises, the Health Officer may himself forthwith do what he consider necessary to abate the nuisance and to prevent a recurrence thereof.