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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(2)(b) in Chhattisgarh Rent Control Act, 2011

(b)In case of any clash of interests of the landlord and the tenant, and/or any point of doubt in respect of matters relating to returning possession of the accommodation to the tenant, benefit thereof shall be granted to the landlord.