Section 2(e) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(e)"nursing home" means any establishment or premises used or intended to be used, for the reception and accommodation of persons suffering from any sickness, injuiy of infirmity, whether of body or mind and the providing of treatment or nursing or both for them, and includes a maternity home or convalescent home but does not include-(i)any hospital or other establishment or premises maintained or controlled by the Central or the State Government or any other authority or body constituted by or under any statute of a competent legislature;(ii)[ any psychiatric hospital or psychiatric nursing home establishment or licensed under the Mental Health Act, 1987 (No. 14 of 1987);] [[Substituted by M.P. Act No. 16 of 2008. Prior to susbtitution it read as under:
