Section 7(2)(ii) in The M.P. Accommodation Control Act, 1961

[Cites 0, Cited by 5] [Section 7(2)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2)(ii) in The M.P. Accommodation Control Act, 1961

(ii)where the accommodation was not let out on or before the 1st day of January, 1948, the rent of that accommodation as shown in the Municipal Assessment Register or as could be realised on the 1st day of January, 1948, whichever is less ; increased-

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State of Madhya Pradesh - Subsection

Section 7(2)(ii) in The M.P. Accommodation Control Act, 1961