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State of Madhya Pradesh - Section

Section 110 in The M.P. Public Health Act, 1949

110. Keepers of lodging-houses to be registered.

- No person shall keep a lodging-house or receive a lodger therein unless he is registered as the keeper thereof under this Act. Provided that a person who immediately before the commencement of this Act was keeping a lodging house shall, for a period of three months alter such commencement, be deemed to have been registered as the keeper thereof.