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(2) in The M.P. Public Health Act, 1949 (2)A tenant shall not, except temporarily on occasions such as marriages and the like, cause or permit the tenement to be overcrowded.
