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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(1) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

(1)If the landlord neglects to make such repairs or to maintain such existing essential supplies and services as he is bound to do under the provisions of section 6, the Court may , on the application of the tenant, direct the landlord by notice to appear before is and to show cause against the application of the tenant.