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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1) in The M.P. Accommodation Control Act, 1961

(1)No rent deposited under Section 25 shall be considered to have been validly deposited under that Section, unless the deposit is made within twenty-one days of the time referred to in Section 24 for payment of the rent.