Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72] [Entire Act] State of Madhya Pradesh - Subsection Section 72(1) in The M.P. Public Health Act, 1949 (1)The occupier of every premises, or if the premises are unoccupied, the powers thereof, shall take such steps as may be reasonably practicable for the destruction of rats, mice and other animals susceptible to plague, infesting such premises.
