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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(5)(a) in The M.P. Public Health Act, 1949

(a)If a water-tax is imposed in the local area the cost of carrying out the works specified in the notice issued under sub-section (2), whether such works are executed by the authority or person specified therein or under sub-section (4) by the officer issuing the notice, shall be borne by the local authority concerned.