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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Central Provinces And Berar - Subsection

Section 4(2)(iii) in The Central Provinces and Berar Accommodation (Requisition) Act, 1948

(iii)where the tenancy is one for a fixed term exceeding one year, the tenant shall be paid compensation equal in amount to three month's rent.