Section 20 in The M.P. Accommodation Control Act, 1961
20. Special provision for recovery of possession in certain cases.
- Where the landlord in respect of any accommodation is any company or other body corporate or any local authority or any public institution and the accommodation is required for the use of employees of such landlord, or, in the case of a public institution, for the furtherance of its activities, then, notwithstanding anything contained in Section 12 or in any other law, the Court may, on a suit being filed before it in this behalf by such landlord, place the landlord in vacant possession of such accommodation by evicting the tenant and every other person who may be in occupation thereof, if the Court is satisfied-(a)that the tenant to whom such accommodations were let for use as a residence at a time when he was in the service or employment of the landlord, has ceased to be in such service or employment; or(b)that the tenant has acted in contravention of the terms, express or implied, under which he was authorised to occupy such accommodation; or(c)that any other person is in unauthorised occupation of such accommodation; or(d)that the accommodation is required bonafide by the public institution for the furtherance of its activities.Explanation. - For the purposes of this Section, "public institution" includes any educational institution, library, hospital and charitable dispensary.
