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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(4) in The M.P. Accommodation Control Act, 1961

(4)If the Court is satisfied that any dispute referred to in sub-Section (3) has been raised by a tenant for reasons which are false or frivolous, the Court may order the defence against eviction to be struck out and proceed with the hearing of the suit.