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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(5) in The M.P. Accommodation Control Act, 1961

(5)The standard rent shall be fixed for a tenancy of twelve months :Provided that where the tenancy is from month to month or for any period less than a month, the standard rent for such tenancy shall bear the same proportion to the annual standard rent as the period of tenancy bears to twelve months.