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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Madhya Pradesh - Subsection

Section 142(1) in The M.P. Public Health Act, 1949

(1)Subject to the provisions of sub-section (2), any local authority may, and if so required by the Government shall, make bye-laws not inconsistent with this Act or the rules made thereunder and in the manner provided for the purpose of making bye-laws for under the Act under which such local authority is constituted.