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Chhattisgarh HC: Accommodation U/S 2 of Chhattisgarh Rent Control Act Includes Superstructures - (23 Dec 2022)

TENANCY

Chhattisgarh High Court has held that a superstructure is included in the definition of 'accommodation' given under Section 2(1) of the Chhattisgarh Rent Control Act, 2011.

Tags : CHHATTISGARH HIGH COURT   ACCOMMODATION   RENT CONTROL ACT   SUPERSTRUCTURES  

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