Section 27(1)(b) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1)(b) in The M.P. Public Health Act, 1949

(b)if, in the opinion of the Health Officer, there is no public drain or other place set apart for the discharge of sewage within a reasonable distance of such premises, he may, by notice, require the owner of the premises to construct-

(i)a closed cesspool, tank, filter or other work of such material, size and description, as he may direct; and

(ii)a house drain communicating with such closed cesspool, tank, filter or other work.

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State of Madhya Pradesh - Subsection

Section 27(1)(b) in The M.P. Public Health Act, 1949