Section 41 in The M.P. Accommodation Control Act, 1961
41. Liability of person allotted accommodation to pay rent.
- Where an accommodation is allotted to a person under [sub-section (2) of Section 39 of Section 40-A] [Substituted by M.P. Act 10 of 1965, Section 7.] he shall be deemed to be a tenant of the landlord of such accommodation and shall be liable to pay therefor from the date of the vacation of the accommodation-(a)where the accommodation before it became vacant was in occupation of a tenant, the rent payable by such tenant;(b)where the accommodation was not previously in occupation of a tenant, such rent as may be determined by Rent Controlling Authority in accordance with the principles specified in Section 7:Provided that where, in consequence of any proceedings under the first proviso to sub-section (2) of Section 39, the accommodation remains unoccupied by the allottee for a period exceeding fifteen days from the date of vacation thereof, the allottee shall be liable to pay rent only for a period of fifteen days out of the period during which it remained so unoccupied.
