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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1)(c) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(c)to decide under sub-section (4) of Section 12 appeals against notice given by the lessee to apartment owner regarding a breach of the terms and conditions of the sub-lease or regarding the amount of the composition fees demanded in lieu thereof;