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State of Chattisgarh - Section

Section 7 in Chhattisgarh Rent Control Adaptation Rules, 2016

7. Deposit of rent.

- The tenant shall, within a period of one month after receiving notice of application filed, regularly deposit the rent payable to the owner till 15th of the respective month to the Rent Controller who shall order that the amount shall be paid to the Owner of person entitled through cash or cheque.