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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(3) in The M.P. Accommodation Control Act, 1961

(3)If no order is passed and served upon the landlord within the period specified in sub-Section (2), he shall be free to let the vacant accommodation to any person :Provided that in a case failing under the first proviso to sub-section (2), the period spent in an enquiry shall be excluded.