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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(1)(c) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

(c)any land on which water is collected and which is situated within a distance of 100 metres from any building to be used as residential house, the Gram Panchayat may, by a written notice, require from its owner that he must fill it, cover it or drain out in such a manner and with such material as Gram Panchayat may prescribe, or make such measure, as may be prescribed, for removal of nuisance or is abatement.