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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(17) in The M.P. Public Health Act, 1949

(17)"hut" means any building which is constructed principally of wood, mud, leaves, grass, thatch, or metallic sheets, and includes any temporary structure of whatever size, or any small building of whatever material which the local authority may declare to be a hut for the purposes of this Act;