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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of Madhya Pradesh - Subsection

Section 220(1)(g) in The M.P. Municipalities Act, 1961

(g)to drain off or otherwise remove from any source of water supply or from any land or premises or receptacle or reservoir attached or adjacent thereto, any stagnant water which the Council considers injurious to health or offensive to the neighbourhood.