Section 17(3) in The M.P. Accommodation Control Act, 1961
(3)Where the landlord makes any payment to the tenant by way of compensation under sub-Section (7) of Section 12, the evicted tenant shall not be liable to refund the same to the landlord on being put in possession of the accommodation under sub-Section (1) or sub-Section (2).] [Sub-Sections (4), (5) and (6) deleted by MP Act 27 of 1983. (w.e.f. 16-8-1983) and again inserted by MP Act 7 of 1985 (w.e.f. 16-1-1985).]
