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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(1) in The M.P. Public Health Act, 1949

(1)Every urban local authority shall, within one year from the commencement of this Act or within such further time as the Government may allow in the case of such authority, notify in the prescribed manner the localities, divisions, wards, streets or portions of streets, its local area which shall be reserved for residential purposes.