Section 108(3) in The M.P. Public Health Act, 1949
(3)No proceedings shall be instituted in respect of a contravention of sub-sections (1) and (2) unless a notice in writing that the tenement is not in a habitable condition or that it is overcrowded has been served upon the landlord or his tenant, as the case may be, by the Health Officer and the landlord or the tenant fails within such time as may be cited in such notice to take such steps as may be reasonably open to him for putting the tenement in a habitable condition or for securing the abatement of the overcrowding therein, as the case may be.
