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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1) in The M.P. Accommodation Control Act, 1961

(1)The withdrawal of rent deposited under Section 25 in the manner provided therein shall not operate as an admission against the person withdrawing it of the correctness of the rate of rent, the period of default, the amount due, or of any other facts stated in the tenant's application for depositing the rent under the said Section.