Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(5) in The M.P. Public Health Act, 1949 (5)Nothing contained in this section shall be deemed to affect the power of any local authority to levy a water-rate or drainage tax under any other Act.
