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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Madhya Pradesh - Subsection

Section 146(2) in The M.P. Public Health Act, 1949

(2)When the person is an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier in the notice and in the case of joint owners and occupiers it shall be sufficient to serve it on or send it to, one of such owners or occupiers.