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[Cites 0, Cited by 3] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(10) in The M.P. Accommodation Control Act, 1961

(10)No order for the eviction of a tenant shall be made on the ground specified in clause (m) of sub-Section (1), if the tenant within such time as may be specified in this behalf by the Court restores the accommodation to its original condition or pays to the landlord such amount by way of compensation as it may direct.