Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(42) in The M.P. Municipal Corporation Act, 1956 (42)"offensive matter" includes animal carcasses, dung, dirt, putrid and petrifying substances, and filth of any kind [but does not include sewage;] [Inserted by M.P. Act No. 13 of 1961.]
