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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(a) in The M.P. Accommodation Control Act, 1961

(a)that the tenant to whom such accommodations were let for use as a residence at a time when he was in the service or employment of the landlord, has ceased to be in such service or employment; or