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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(1)(e) in The M.P. Public Health Act, 1949

(e)desist from using, and from permitting other to use, for drinking purposes, any such source of water-supply if, in the opinion of the Health Officer, the water is unfit for drinking; or