Section 126(1)(a) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

State of Madhya Pradesh - Subsection

Section 126(1)(a) in The M.P. Public Health Act, 1949

(a)declare that any local area or part of a local area in which a fair or festival is to be held shall, for the purposes of this Chapter, be a notified fair or festival centre, for such period as may be specified in the notification; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 126(1)(a) in The M.P. Public Health Act, 1949