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State of Madhya Pradesh - Section

Section 245 in The M.P. Municipalities Act, 1961

245. Equipments and vehicles.

- The Council may arrange for controlled tipping or dumping of refuse and offensive matter in low lands without causing any nuisance or injury to health of the people of locality or in the lands away from the inhabited areas or may arrange for their satisfactory disposal by incineration or by composting on scientific lines.