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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(2)(b) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

(b)If any decree or order has been made by any Court under the provisions of the Acts repealed, fixing the rent of any house then the rent so fixed shall be liable to be refixed under the corresponding provisions of this Act.