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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(14)(a) in Chhattisgarh Rent Control Act, 2011

(a)in case of accommodation let out for residential purposes, his surviving spouse, son, daughter, mother and father who had been ordinarily residing with him in such accommodation as member of his family up to his death;