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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(2)(a) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

(a)rent for a house payable for the period during the life of the Acts repealed will be determined under the corresponding provisions of the Acts repealed.