Section 427(44) in The M.P. Municipal Corporation Act, 1956
(44)Poor-houses. - (a) the maintenance of poor-houses by the Corporation or by private persons or institutions;(b)the maintenance of poor-houses before a poor-house managed by a private person or institution is approved by the Corporation;(c)the compulsion of able-bodied beggars to work;(d)the nature of the work which may be required of beggars and the kind of food to be supplied to them;(e)the authority by which exemption from the obligation to work may be granted in a poor-house on the ground of ill-health or debility;(f)the authorities for the inspection of poor-houses;
