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State of Chattisgarh - Section

Section 2 in Chhattisgarh Rent Control Adaptation Rules, 2016

2. Application to the Rent controller.

- Application shall be submitted as a plaint before the Rent Control for eviction and recovery, duly signed and verified by the applicant and supported with affidavit. The application shall be submitted in two copies and the reason of such application shall be clearly stated.