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[Cites 0, Cited by 0] [Section 358(7)] [Section 358] [Entire Act]

State of Madhya Pradesh - Subsection

Section 358(7)(c) in The M.P. Municipalities Act, 1961

(c)declaring that no place, unless specially exempted, shall be used as a lodging house unless it has been duly licensed as such by the Council, and prescribing the conditions subject to which such licences may be granted, refused, suspended or withdrawn and fixing the fees payable for such licences;