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State of Madhya Pradesh - Section

Section 4 in The M.P. Accommodation Control Act, 1961

4. Provisions of the Chapter not to apply to certain accommodations for specified period.

- Nothing in this Chapter shall apply to any accommodation or part thereof, construction of which, was completed before or after the commencement of this Act, for a period of five years from the date on which completion of such construction was notified to the local authority concerned.