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[Cites 0, Cited by 2] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(2) in The M.P. Accommodation Control Act, 1961

(2)Nothing in sub-section (1) shall be construed as preventing a Civil Court from entertaining any suit or proceeding for the decision of any question of title to any accommodation to which this Act applies or any question as to the person or persons who are entitled to receive the rent of such accommodation.