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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Madhya Pradesh - Subsection

Section 200(1) in The M.P. Municipalities Act, 1961

(1)All sewers, drains, privies, water-closets, house gallies and cesspools within the Municipality which are not under the survey and control of the State Government shall be under the survey and control of the Council.