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

State of Chattisgarh - Subsection

Section 20(8) in Chhattisgarh Rent Control Adaptation Rules, 2016

(8)Inspection. - That, the lessor shall, on reasonable notice given to the lessee, have a right of access either by himself or through authorized representative to enter, view and inspect the licensed premises at reasonable intervals.