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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Madhya Pradesh - Subsection

Section 92(1) in The M.P. Public Health Act, 1949

(1)No person shall, without the consent of the Health Officer, interfere with, injure, destroy or render unless, any work executed or any material or thing placed in under, or upon any land or building, by or under the orders of the Health Officer with the object of preventing the breeding mosquitoes therein.