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[Cites 0, Cited by 0] [Section 137(3)] [Section 137] [Entire Act]

State of Madhya Pradesh - Subsection

Section 137(3)(a) in The M.P. Public Health Act, 1949

(a)The local authority may, and if so directed by the Government, shall, by public notice, order any burial and burning ground or place for the disposal of bodies of dead animals situated within its limits or within one mile thereof, which is certified by the Health Officer to be offensive or dangerous to the health of persons living in the neighbourhood to be closed from a date to be specified in the notice and shall, in such case, if no suitable place for burial or burning or disposal exists within a reasonable distance, provide a suitable place for the purpose subject to the approval of the Government.