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 56] [Entire Act] State of Madhya Pradesh - Subsection Section 56(2) in The M.P. Public Health Act, 1949 (2)No person shall remove or use any water in respect of which any such notice has been issued in contravention of the terms thereof.
