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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(3) in The M.P. Accommodation Control Act, 1961

(3)If the Rent Controlling Authority on inquiry finds that the essential supply or service enjoyed by the tenant in respect of the accommodation was cut off or withheld by the landlord without just and sufficient cause, it shall make an order directing the landlord to restore such supply or service.