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[Cites 0, Cited by 71] [Section 12(1)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1)(b) in The M.P. Accommodation Control Act, 1961

(b)that the tenant has, whether before or after the commencement of this Act, unlawfully sub-let, assigned or otherwise parted with the possession of the whole or any part of the accommodation for consideration or otherwise;