Section 23G(2)(b) in The M.P. Accommodation Control Act, 1961

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State of Madhya Pradesh - Subsection

Section 23G(2)(b) in The M.P. Accommodation Control Act, 1961

(b)if the accommodation is situate in cities of Gwalior (including Lashkar and Morar), Indore, Ujjain, Ratlam, Bhopal, Jabalpur, Raipur or Durg or such other towns or cities specified by the State Government by notification in that behalf, unless the landlord pays to the tenant such amount by way of compensation as may be equal to-

(i)double the amount of the annual standard rent of the accommodation in the following cases:

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State of Madhya Pradesh - Subsection

Section 23G(2)(b) in The M.P. Accommodation Control Act, 1961