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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3)(b) in The M.P. Public Health Act, 1949

(b)The local authority may, with the previous sanction of the Government and shall, if so directed by it alter the rates at which any such lax is to be levied.