Section 23J in The M.P. Accommodation Control Act, 1961
23J. [ Definition of landlord for the purposes of Chapter III-A. [Inserted by MP Act 7 of 1985 (w.e.f. 16-1-1985).]
- For the purpose of this Chapter 'landlord' means a landlord who is-(i)a retired servant of any Government including a retired member of Defence Services; or(ii)a retired servant of a company owned or controlled either by the Central or State Government; or(iii)a widow or a divorced wife; or(iv)physically handicapped person; or(v)a servant of any Government including a member of defence services who, according to his service conditions, is not entitled to Government accommodation on his posting to a place where he owns a house or is entitled to such accommodation only on payment of a penal rent on his posting to such a place.]
