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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Central Provinces And Berar - Subsection

Section 4(2)(i) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(i)where the tenancy is one from month, to month the tenant shall be paid compensation equal in amount to a month's rent;