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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Madhya Pradesh - Subsection

Section 218(b) in The M.P. Municipal Corporation Act, 1956

(b)while suffering from any contagious, infectious or loathsome disease, bath in or near any lake, tank, reservoir, fountain, cistern, duct, standpipe, stream, well or trough, or any part of a river within the limits of the Corporation or within five miles upstream from the Corporation boundary.