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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Public Health Act, 1949

(1)The Board shall advise the Government on such matters as the Government may from time to time refer to it. It shall formulate the health policy for the State as a whole and make recommendations in respect of grants to be sanctioned by the Government for health schemes in local areas. It shall advise the Government on all matters connected with public health including town improvement schemes, water supply and drainage schemes, municipal and village sanitation measures against epidemics and vital statistics.