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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(14)(i) in Chhattisgarh Rent Control Act, 2011

(i)the person by whom or on whose account or behalf rent is, or but for, a contract express or implied, would be payable for any accommodation to his landlord including the person who is continuing its possession after the termination of his tenancy otherwise than by an order or decree for eviction passed under the provisions of this Act; and