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 39(5)] [Section 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(5)(c) in The M.P. Accommodation Control Act, 1961 (c)any accommodation which has fallen vacant in pursuance of an order passed under this Act for the purpose of occupation by the landlord;