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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(15) in The M.P. Accommodation Control Rules, 1966

(15)[ Whether there are any sub-tenants and, if so, the date of such sub-letting, accommodation sub-let, whether with or without the written consent of the landlord and the rent charged from sub-tenant...............] [This information should be given in application for eviction due to unauthorised sub-letting.]