Section 7(2) in The M.P. Accommodation Control Act, 1961
(2)(i)where the accommodation was let out on or before the 1st day of January, 1948, and the reasonable annual rent or fair rent has not been so fixed, the rent of that accommodation as shown in the Municipal Assessment Register or as was realised on the 1st day of January, 1948, whichever is less; or(ii)where the accommodation was not let out on or before the 1st day of January, 1948, the rent of that accommodation as shown in the Municipal Assessment Register or as could be realised on the 1st day of January, 1948, whichever is less ; increased-(a)in the case of a residential accommodation and accommodation used for education purposes, by thirty-five per cent of such rent;(b)in the case of other accommodation, by seventy per cent of such rent; and(c)in case the tenant is not liable to pay the municipal tax and there has been any increase in municipal tax subsequent to 1st day of January, 1948, [by an amount equal to such increase] [Substituted by M.P. Act 10 of 1965.]:Provided that the increase specified in paragraphs (a) and (b) shall be permissible only if the accommodation has been kept in good and tenantable repairs;
