Section 4(2)(ii) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Central Provinces And Berar - Subsection

Section 4(2)(ii) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(ii)where the tenancy is one from year to year or for a fixed term not exceeding one year, the tenant shall be paid compensation equal in amount to two month's rent; and

Legal Document View

Unlock Advanced Research with PRISMAI

Central Provinces And Berar - Subsection

Section 4(2)(ii) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948