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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(6) in Chhattisgarh Rent Control Act, 2011

(6)Any willful attempt or act by the tenant to undermine or deny to the landlord the rights available to him in terms of Schedule 2 shall constitute an offence under this Act, punishable with fine not exceeding Rs. 5,000 or simple imprisonment for a period not exceeding three months or both.