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State of Madhya Pradesh - Section

Section 30 in The M.P. Public Health Act, 1949

30. Drainage of courtyard, alley, passage, etc.

- For the purpose of efficiently draining any land or building the Health Officer may, by notice, require the owner of any courtyard, alley, lane, passage or open space,-
(a)to pave the same with such material and in such manner as may be approved by the Health Officer and to keep such paving in proper repair; or
(b)to raise or alter the level of such courtyard, alley, lane, passage or open space.