Section 3 in The M.P. Accommodation Control Act, 1961
3. Act not to apply to certain accommodations.
(1)Nothing in this Act shall apply to-(a)accommodation which is the property of the Government;(b)accommodation which is the property of a local authority used exclusively for non-residential purposes.(2)The Government may, by notification, exempt from all or any of the provisions of this Act any accommodation which is owned by any educational, religious or charitable institution or by any nursing or maternity home, the whole of the income derived from which is utilised tor that institution or nursing home or maternity home.
