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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2)(c) in The M.P. Accommodation Control Act, 1961

(c)in case the tenant is not liable to pay the municipal tax and there has been any increase in municipal tax subsequent to 1st day of January, 1948, [by an amount equal to such increase] [Substituted by M.P. Act 10 of 1965.]: