Section 24(1)(f) in The M.P. Public Health Act, 1949

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State of Madhya Pradesh - Subsection

Section 24(1)(f) in The M.P. Public Health Act, 1949

(f)close any such source of water-supply, cither temporarily or permanently, or fill up, enclose or fence the same in such manner as the Health Officer considers sufficient to prevent the use thereof for drinking purposes, if in his opinion the water is unfit for drinking; or

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State of Madhya Pradesh - Subsection

Section 24(1)(f) in The M.P. Public Health Act, 1949