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State of Madhya Pradesh - Section

Section 147 in The M.P. Public Health Act, 1949

147. Recovery of cost as arrears of land revenue.

- Where by reason of the failure of any person a local authority has done any act executed any work and such local authority is, by or under any provision of this act entitled to recover the cost in respect of such Act or work from the person in default, the local authority may recover the cost from such person in the same manner as arrears of land revenue.