Section 69(3)(a) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(3)(a) in The M.P. Public Health Act, 1949

(a)If any such body (not being a body kept in a mortuary) remains indisposed of for more than twelve hours without the sanction referred to in sub-section (2), or if the dead body of any person is retained in any building so as to endanger the health of the inmates of such building, or of any adjoining or neighbouring building, any Magistrate may, on the application of an officer referred to in sub-section (2), order the body to be removed and disposed of within a specified time.

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State of Madhya Pradesh - Subsection

Section 69(3)(a) in The M.P. Public Health Act, 1949