Section 23D(3) in The M.P. Accommodation Control Act, 1961
(3)[ In respect of an application by a landlord it shall be presumed, unless the contrary is proved, the requirement by the landlord with reference to clause (a) or clause (b), as the case may be of Section 23-A is bona fide.] [Substituted by MP Act 7 of 1985 (w.e.f. 16-1-1985).]
