Section 95(1)(a) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(1)(a) in The M.P. Public Health Act, 1949

(a)obtain the approval of the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] regard to-

(i)the suitability of the areas proposed to be reserved for residential purposes; and

(ii)the restrictions, limitations and conditions if any proposed to be imposed under sub-section (3) of Section 94; and