Section 1 in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972
1. Short title, extent and commencement.
(1)This Act may be called the Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972.(2)(a)It extends to all urban areas in Meghalaya.(b)The State Government may, by notification, extend the Act so such are or areas as are included in Town Committee constituted by the District Council and also to other areas of the Khasi Hills as fall within a radius of eight kilometres from the Court House of the Deputy Commissioner, Khasi Hills District.(c)Nothing in this Act shall apply:-(i)to any premises belonging to Central Government, or(ii)to any tenancy or other relationship created by a grant from Central Government in respect of the premises taken on lease, or requisitioned by Central Government :Provided that where any premises belonging to Central Government have been or are lawfully let to Central Government have been or are lawfully let by any person by virtue of an agreement with that Government or otherwise, then notwithstanding any judgement, decree or order of any Court or other authority the previous of this Act shall apply to such tenancy.(3)It shall be deemed to have come into force on the 13th day of March, 1972.
