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 108] [Entire Act] State of Madhya Pradesh - Subsection Section 108(1) in The M.P. Public Health Act, 1949 (1)A landlord of a tenement,-(a)shall maintain it in a habitable condition;(b)shall not let it out to such number of tenants as will amount to overcrowding.
