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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(6) in The M.P. Accommodation Control Act, 1961

(6)In fixing the standard rent of any accommodation under this Section, the Rent Controlling Authority shall fix the standard rent thereof in an unfurnished state and may also determine an additional charge to be payable on account of any furniture supplied by the landlord and it shall be lawful for the landlord to recover such additional charge from the tenant.