Section 40 in The M.P. Accommodation Control Act, 1961
40. Allotment of accommodation.
- The Collector [or the authorised officer] [Inserted by M.P. Act 10 of 1965, Section 5.] shall as far as possible allot accommodation under sub-Section (2) of Section 39 in accordance with the following principles :(1)The accommodation shall be allotted in the following order of priority:(i)persons holding office of profit under the Union or the State Government;(ii)persons in the service of a local authority, Madhya Pradesh Electricity Board, Board of Secondary Education, Madhya Pradesh, or such other body corporate as may be specified by the State Government by notification.(2)If the accommodation was occupied by a person holding an office of profit for the Union or the State Government, it shall be allotted to his successor:Provided that for reasons to be recorded in writing, it may be allotted to any other person who is not a successor of the previous occupant.
