Section 109 in The M.P. Public Health Act, 1949

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State of Madhya Pradesh - Section

Section 109 in The M.P. Public Health Act, 1949

109. Power to make rules.

- The Government may make rules for determining,-

(a)Whether a tenement or any class of tenements is or is not maintained in a habitable condition within the meaning of Section 108, and

(b)whether a tenement or any class of tenements is or is not overcrowded within the meaning of that section.