Section 4(4) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(4)Notwithstanding anything contained in any enactment for the time being in force or any contract or agreement to the contrary, no owner of building or land shall be entitled to settle or increase the rent payable by any tenant so as to include in it any proportion of the tax payable under this section.
