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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(4)(a) in The M.P. Public Health Act, 1949

(a)Every local authority levying a tax under this section shall earmark the net revenue therefrom for the maintenance of sinking fund for replacement of old machinery and for expenditure on the execution, maintenance and improvement of works of water-supply in the local area or part thereof within which it is levied.