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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Meghalaya - Subsection

Section 1(2)(c) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

(c)Nothing in this Act shall apply:-
(i)to any premises belonging to Central Government, or
(ii)to any tenancy or other relationship created by a grant from Central Government in respect of the premises taken on lease, or requisitioned by Central Government :