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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(2) in The M.P. Public Health Act, 1949

(2)Every owner of the ground on which a group of six or more huts stand shall provide such latrine accommodation in such positions, and within such time as the Health Officer may, by notice, require for the use of the inhabitants of such group of huts.