Section 4(3) in The M.P. Accommodation (Requisition) Act, 1948
(3)Where the accommodation requisitioned in pursuance of Section 3, is held by a tenant, the tenant shall be paid an amount as hereinafter provided that is to say-(a)where the tenancy is one from month to month, the tenant shall be paid an amount equal to two months rent;(b)where the tenancy is one from year to year or for a fixed term not exceeding one year, the tenant shall be paid an amount equal to four months rent;(c)where the tenancy is one for a fixed term exceeding one year, the tenant shall be paid an amount equal to six months rent.Explanation. - For the purpose of this sub-Section, "rent" means the rent payable by tenant for the accommodation immediately before the date on which it is requisitioned.
