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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(1)(b) in The M.P. Public Health Act, 1949

(b)within three hundred feet of any reservoir used for the storage of filtered water to be supplied to any local area, except upon a site and in a position which have been approved in writing by the Health Officer of the local area to which water is supplied from such reservoir, whether or not it is situated within the said local area.