Section 4(2) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948
(2)(a)The State Government may make rules for the purpose of carrying into effect the provision of this section.(b)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe(i)the procedure to be followed in arbitrations under this section;(ii)the principles to be followed in apportioning the costs of proceedings before the arbitrator and on appeal.[2A) Where the accommodation requisitioned in pursuance of Section 3, is held by a tenant, the tenant shall be paid compensation as hereinafter provided, that is to say,(i)where the tenancy is one from month, to month the tenant shall be paid compensation equal in amount to a month's rent;(ii)where the tenancy is one from year to year or for a fixed term not exceeding one year, the tenant shall be paid compensation equal in amount to two month's rent; and(iii)where the tenancy is one for a fixed term exceeding one year, the tenant shall be paid compensation equal in amount to three month's rent.Explanation. - For the Purpose of this sub-section "rent means the rent payable by the tenant for the accommodation immediately before the date on which it is requisitioned.] [Added by Madhya Pradesh Act, XXIX of 1951, Section 4 (b).]
