Section 12(1)(e) in The M.P. Accommodation Control Act, 1961

[Cites 0, Cited by 142] [Section 12(1)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1)(e) in The M.P. Accommodation Control Act, 1961

(e)[ that the accommodation let for residential purposes is required bonafide by the landlord for occupation as a residence for himself or for any member of his family, if he is the owner thereof, or for any person for whose benefit the accommodation is held and that the landlord or such person has no other reasonably suitable residential accommodation of his own in his occupation in the city or town concerned ; [ Deleted by MP Act 27 of 1983 (w.e.f. 16-8-1983) and again inserted by MP Act 7 of 1985 (w.e.f. 16-1-1985).]

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State of Madhya Pradesh - Subsection

Section 12(1)(e) in The M.P. Accommodation Control Act, 1961