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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Madhya Pradesh - Subsection

Section 99(1) in The M.P. Public Health Act, 1949

(1)No person shall erect a new building, on any ground which has been filled up with fecal or offensive vegetable or offensive animal matter or upon which any such matter has been deposited, unless and until the Health Officer certifies that such matter has been properly removed by excavation or otherwise, or has become or been rendered innocuous.