Section 20(9) in Chhattisgarh Rent Control Adaptation Rules, 2016
(9)Cancellation. - That, if the lessee commits default in regular and punctual payments of monthly compensation as herein before mentioned or commit/s breach of any of the terms and conditions of this agreement or if any legislation prohibiting the leave and license is imposed, the lessor shall be entitled to revoke and/or cancel the License hereby granted, by giving notice in writing of one month and the Lessee too, will have the right to vacate the said premises by giving a notice in writing of one month to the Lessor as mentioned earlier.
