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[Cites 0, Cited by 2] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(1) in Chhattisgarh Rent Control Act, 2011

(1)Notwithstanding anything to the contrary contained in this Act, a landlord and/or tenant aggrieved by any order of the Rent Controller shall have the right to appeal in the prescribed manner within the prescribed time to the Rent Control Tribunal.