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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Madhya Pradesh - Subsection

Section 101(2) in The M.P. Public Health Act, 1949

(2)The local authority may recover any expense reasonably incurred by the Health Officer under sub-section (1) from the occupants of the buildings which front or abut on the courtyard or to which the passage affords access, in such proportions as may be determined by the Health Officer.