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State of Madhya Pradesh - Section

Section 66 in The M.P. Public Health Act, 1949

66. Letting or subletting a building occupied by an infected person.

- No person shall let or sublet or permit or suffer any prospective tenant or other person to enter or occupy, any premises or building which he knows or has reason to know has been occupied, during the three months immediately preceding, by a person suffering from an infectious disease without a special permit from the Health Officer or unless the same has been thoroughly disinfected to the satisfaction of the Health Officer.