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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3)(b) in The M.P. Public Health Act, 1949

(b)The notice shall either,-
(i)be published in the prescribed manner; or
(ii)be served on the local authority or on the persons owning or having control over the source of water-supply, as the case may be, in the prescribed manner.