Section 9(1) in Chhattisgarh Rent Control Act, 2011
(1)The Rent Controller shall exercise such powers, perform such functions and discharge such responsibilities within its territorial jurisdiction, as the Government may by notification vest in him, which shall include the following :-(a)Reconciling dispute(s) between landlord and tenant.(b)Securing the rights of landlords and tenants as available to them under this Act.(c)Enforcing the obligations enjoyed upon landlords and tenants under this Act.
