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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(8) in The M.P. Accommodation Control Act, 1961

(8)No order for the eviction of a tenant shall be made on the ground specified in clause (j) of sub-Section (1), if any dispute as to whether the tenant has ceased to be in the service or employment of the landlord is pending before any authority competent to decide such dispute.