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[Cites 0, Cited by 1] [Section 23D] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23D(1) in The M.P. Accommodation Control Act, 1961

(1)Where leave is granted to the tenant to contest the application, the Rent Controlling Authority shall commence the hearing of the application as early as practicable and decide the same, as far as may be, within six months of the order of granting of leave to the tenant to contest application.