Section 23 in The M.P. Accommodation Control Act, 1961
23. Vacant possession to landlord.
- Notwithstanding anything contained in any other law, where the interest of a tenant in any accommodation is determined for any reason whatsoever and any decree or order is passed by a Court under this Act for the recovery of possession of such accommodation, the decree or order shall, subject to the provisions of Section 16, be binding on all persons who may be in occupation of the accommodation and vacant possession thereof, shall be given to the landlord by evicting all such persons therefrom :Provided that nothing in this Section shall apply to any person who has an independent title to such accommodation.[Chapter III-A] [Chapter III-A inserted by MP Act 27 of 1983 (w.e.f. 16-8-1983).] Eviction of tenants on Grounds of bonafide Requirement
