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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(6) in Chhattisgarh Rent Control Adaptation Rules, 2016

(6)Alteration. - That the Licensee shall not make or permit to do any alteration or addition to the construction or arrangements (internal or external) to the Licensed premises without previous consent in writing from the Licensor.