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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2)(b) in The M.P. Accommodation Control Act, 1961

(b)except with the previous permission of the Rent Controlling Authority, claim or receive the payment of any sum exceeding one month's rent of such accommodation as rent in advance.