Section 3(1)(a) in The M.P. Public Health Act, 1949

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State of Madhya Pradesh - Subsection

Section 3(1)(a) in The M.P. Public Health Act, 1949

(a)a house, outhouse, stable, latrine, godown, shed, hut, wall (other than a boundary wall not exceeding six feet in height) or other structure for whatsoever purpose and of whatsoever material constructed and every part thereof, whether used as a human habitation or not and includes well, drainage work, fixed platforms, verandah, plinth, doorstep, compound or boundary wall over six feet in height and such like, and any work connected therewith;

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State of Madhya Pradesh - Subsection

Section 3(1)(a) in The M.P. Public Health Act, 1949