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

State of Madhya Pradesh - Subsection

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

(d)providing, in default of a bye-law made under the preceding sub-head, for the registration and inspection of lodging-houses, the prevention of overcrowding, the promotion of cleanliness and ventilation and prescribing the notices to be given and the precautions to be taken in the case of any infectious or contagious disease breaking out therein, and generally for the proper regulations of lodging-houses;