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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(4) in The M.P. Public Health Act, 1949

(4)Whenever the Health Officer is of opinion that any land may be rendered more sanitary by surface or sub-soil drainage to a suitable outfall the Health Officer may require the owner or occupier of such land to provide at his own expense surface or sub-soil drainage.