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[Cites 0, Cited by 6] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(4) in Chhattisgarh Rent Control Act, 2011

(4)"Habitual Defaulter" means a tenant who fails in a period of 12 months on three or more occasions to pay in full the rent and all dues to the landlord on the due date in accordance with the agreement;