Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23A] [Entire Act] State of Madhya Pradesh - Subsection Section 23A(ii) in The M.P. Accommodation Control Act, 1961 (ii)any accommodation which has not been let under an express provision of contract for non-residential purpose;
