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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(5) in The M.P. Public Health Act, 1949

(5)No person or corporation shall make or permit to be made any excavation for the purpose of taking earth therefrom or for making bricks or tiles without having first made adequate arrangement to the satisfaction of the Health Officer for the filling up of such excavation or for draining it at the expenses of such person or corporation.