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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Madhya Pradesh - Subsection

Section 195(2) in The M.P. Municipal Corporation Act, 1956

(2)The Commissioner may, by notice, require any person employing more than twenty workmen or labourers to provide such latrines and urinals as he may think fit and to cause the same to be kept in proper order and to be daily cleaned.