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[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

State of Madhya Pradesh - Subsection

Section 141(2)(b) in The M.P. Public Health Act, 1949

(b)regulating, the situations in which sanitary conveniences for the use of the public shall be constructed by a local authority, and the number of such sanitary conveniences.