Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Madhya Pradesh - Subsection

Section 116(2) in The M.P. Public Health Act, 1949

(2)The keeper of a lodging-house and every other person having the case, or taking part in the management thereof, shall at all time allow the Executive Authority, the Health Officer or any other person authorised by the Executive Authority or Health Officer in this behalf, to have free access to all parts of the house.