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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1) in The M.P. Public Health Act, 1949

(1)Every urban local authority shall, so far as the funds at its disposal may permit, provide and maintain to the satisfaction of the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] a sufficient and satisfactory system of public drains for the effectual draining of its local area.