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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(1)(b) in The M.P. Public Health Act, 1949

(b)confer on the Health Officer or any other Officer of the local authority concerned, or on any Officer of the Government not below the rank of Tahsildar, all or any of the powers specified in sub-section (2).