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[Cites 0, Cited by 0] [Section 3(35)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(35)(d) in The M.P. Public Health Act, 1949

(d)[any other local authority] [Substituted by M.P. Act No. 23 of 1958.] notified by the State Government as an urban local authority for the purposes of this Act, so long as the notification remains in force;