Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(14) in The M.P. Accommodation Control Rules, 1966 (14)Whether the rent of the accommodation has been fixed and, if so, the amount of such rent and the date from which it took effect.................
