Section 39(5) in The M.P. Accommodation Control Act, 1961
(5)Nothing in this Section shall apply to-(a)any accommodation used for residential purposes the monthly rent of which does not exceed twenty-five rupees;(b)any accommodation used for non-residential purposes the monthly rent of which does not exceed fifty rupees;(c)any accommodation which has fallen vacant in pursuance of an order passed under this Act for the purpose of occupation by the landlord;(d)any accommodation belonging to a local authority, Company or Firm and bona fide intended solely for the occupation of its officers, servants and agents.
