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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1)(l) in The M.P. Accommodation Control Act, 1961

(l)that the tenant has given written notice to quit and in consequence of that notice, the landlord has contracted to sell the accommodation or has taken any other step as a result of which his interests would seriously suffer if he is not put in possession of that accommodation;