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[Cites 0, Cited by 18] [Section 12(1)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1)(m) in The M.P. Accommodation Control Act, 1961

(m)that the tenant has, without the written permission of the landlord, made or permitted to be made, any such construction as has materially altered the accommodation to the detriment of the landlord's interest or is likely to diminish its value substantially;