Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 131 in The M.P. Public Health Act, 1949

131. Health Officer to supervise the arrangement.

- The arrangements mentioned in Section 130 shall be executed under the supervision and control of the Health Officer concerned, or if the lair or festival is held within the jurisdiction of more than one local authority, under the supervision and control of the Health Officer, of one of such local authorities designated by the person or committee referred to in Section 130 or in case no Health Officer is so designated, under the supervision and control of the Health Officer concerned within their respective local areas.