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[Cites 0, Cited by 0] [Section 250(1)] [Section 250] [Entire Act]

State of Madhya Pradesh - Subsection

Section 250(1)(b) in The M.P. Municipal Corporation Act, 1956

(b)wilfully do any act connected with such trade or manufacture whereby the water in any such lake, tank, reservoir, cistern, well duct or other place for storing water is fouled or corrupted.