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[Cites 0, Cited by 0] [Section 23G] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23G(5) in The M.P. Accommodation Control Act, 1961

(5)Where the landlord makes any payment to the tenant by way of compensation under sub-Section (2), the evicted tenant shall not be liable to refund the same to the landlord on being put in possession of the accommodation under sub-Section (3) or sub-section (4).