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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40A(3) in The M.P. Accommodation Control Act, 1961

(3)Tenancy of any person who has been allotted accommodation under this Section shall terminate on the expiry of a period of one year from the date, the Proclamation of Emergency ceases to be in force].