Section 314 in The M.P. Municipal Corporation Act, 1956
314. Power of Commissioner to call for statement of accommodation.
(1)The owner of a building shall, within a period of seven days of the receipt of a written notice from the Commissioner, supply such information with respect to such building or its occupants as the Corporation may prescribe [by bye-laws.] [Inserted by M.P. Act No. 13 of 1961.](2)The occupier of a building occupied as a separate tenement shall on like notice and within the like period supply such information as may be prescribed with respect to such building as aforesaid which is in his occupation.
