Section 12(6)(b) in The M.P. Accommodation Control Act, 1961

[Cites 0, Cited by 5] [Section 12(6)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(6)(b) in The M.P. Accommodation Control Act, 1961

(b)if the accommodation is situated in cities of Gwalior (including Lashkar and Morar), Indore, Ujjain, Ratlam, Bhopal, Jabalpur, Raipur, Durg or such other towns or cities specified by the State Government by a notification in that behalf, unless the landlord pays to the tenant such amount by way of compensation as may be equal to-

(i)double the amount of the annual standard rent of the accommodation in the following cases, namely:-

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State of Madhya Pradesh - Subsection

Section 12(6)(b) in The M.P. Accommodation Control Act, 1961