Section 69(3)(c) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(3)(c) in The M.P. Public Health Act, 1949

(c)The expenses of the removal and disposal of any body under clause (a) or clause (b) shall be borne by the local authority; but such expenses may be recovered by the local authority from any person who would have been legally liable therefor, but for such removal and disposal, unless in the opinion of the local authority he is too poor to do so.

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State of Madhya Pradesh - Subsection

Section 69(3)(c) in The M.P. Public Health Act, 1949