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

State of Chattisgarh - Subsection

Section 4(2)(b) in Chhattisgarh Rent Control Act, 2011

(b)no agreement in writing was entered into, the landlord and the tenant shall enter into an agreement in writing with regard to that tenancy and file the same before the Rent Controller;