LexThe Chhattisgarh Rent Control Act, 2011
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act.,
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..
CHHA TI1SGARH ACT
(No. 19of 2012)
CHHA TTISGARH RENT CONTROL ACT, 2011
Table of Contents
Section
I. Short title, extent and commencement.
2. Defin itions.
3. Exemp tions.
4. Tenancy Agreement.
S. Rent to be as ag reed.
6. Constitu tion of the Re nt Co ntrol Tribunal.
7. lslabli shmcnt s o f Rent Co.11rollcr.
8. Powe rs and functions of Re nt Control Tribuna l.
9. Powers and fun ctions of Re n1 Controlle r.
I 0. Procedure 10 be followed hy Rcnl Con trollcr(s) ,ind Ren t Control Tribun al.
11 . Exec ution of the Order .
I?. Righ1s and Ohliga tions of Landlords and Tenant~ .
13. Appeal.
1-t Repea l and Sav ings.
.-=o:-
.JTJ:;fU►'Sni nsn µ,; ::;r }· r ; ~1r .
44
?,~
~ R:'1F.Ttf , TI11liSW l")J .rfi
,;r. ,·.'
560 ( 13)
560 ( 14)
Short titl e, extent
and commence
ment.
Definit ions.
CHHA TTISGARH ACT
.(No. 19 of 2012)
THE CHHA nisGARH RENT CONTROL ACT, 2011
Ao Act to provide for adjudication of ntatt1:rs relating to rent by a Tribunal and
to promote leasing of accommodation by balancing the interests of landlords and tenants.
Be it enacted by the Chhattisgarh Legislature in the Sixty-second year of the Republic
of India, as follows :-
I.
2.
())
(2)
This Act may be called the Chhattisgarh Rent Control Act, 20 I I .
IL shall extent in first instance 10 such of the Municipal areas which arc
comprising the Distict Headquarters in the State and later on to such or tht:
01her Municipal area~ or any areas within the state as the State Government
may, by Notification in the Official Gazelle, specify from time to time.
(3) It shall come into force from the date of its publication in the Official
Gazette.
In 1his Act, unles~ the context otherwise requires,-
( I) "Accommodation" means any building or part of a building. whether
1r-,1tli·111i ,I"' ,,.,,, 1,•,idc-nti ,I I, '"•.i .. u1 h_, 1111· IJn,ll .. 1,I t" 11" 1\11.inl .ind
includes oren sracc, staircase, grounds, garden , garage and all facilitic~ and
amenities forming part of the agreement between them ol any lantl which is
not beinf us1:d rm agricultural rurp o,;cs:
(2) '·Agn.:emeni'· means the wnuen agreement executed by 1he landlNcl and 1he
tenant as required under th1~ Act,
(3) '"Di:.trict'' mt:an~ the district as construed in Chhauisgarh Land Revenue Code.
1959;
(4) "Habit ual Defaulter" means a tenant who fails in a period of 12 months on
three or more occasions 10 pay in l'ull the rent and all dues to the landlord on
the due date in accordance wi1h the agreemen1;
(5) "Landlord'" means a person who for the Lime being is receiving or is entitled
10 receive, the rent of any accommodation, whether on his own account or on
account of or on behalf of or for the benefit of any 01her person or as a trustee,
guardian or receiver for any other person or who would so receive the rent or
to be entitled to receive the rent, if the accommodations were let to a ll!nanl;
(6) "Municipal area" means the Municipal area or Nagar panchayat area as
defined under Chhauisgarh Municipal Corporation Act, 1956 (No. 23 of 1956)
or Chhallisgarh Municipalities Act, 1961 (No. 37 of 1961 ). as the case may
be;
(7) "Notification" refers to the relevan1 notification of the Government as
published in the Official Gazette;
(8) "Old Act" means the Chhauigarh Accommodation Control Act, 1961 (No.
(9)
XLI of 1961) with all amending acts;
"Rent" means the consideration payabte-by the tenant ro tiJe,landiora a-gain:.!
an accommodation;
' I
1
~ .
4.
(10) •.:Rent Controller'.' means the offic;:ial s9.appointed under sub-section (l) of
Section 7 of the Act;
(11)
(12)
"Rent Control Tribunal" means th; body co~stituted un<ler Section 6 (1) of
the Act; , '
"Repealed Act" refers to C~haVtisgarh Accommodation Control Act. 1961
(No. XLI of 1961) with all amending acts up to the date of selective repeal
vide Secti on 10(1) of this Act; ·
(I 3) ''Social Nuisance" means a tenant who frequ ently uses the accommodation
to commit any or all of the acts Ii.sled in serial No. IO of the Schedule 4;
(14) "Tenant" means-
(i) the person by whom or on whose account or behalf rent is, or but
for, a contract express or implied , would be payable for any
accommodation to his landlord including the person who is
continuing its possess ion after the termination of his tenancy
otherwise than by an order or decree tor ev1ct1on passed under the
provisio ns of this Act; and
(ii) in the event of death of the person referred to in sub-c lause (i)-
(a) in case of accommodatio n let out for residential purposes,
his 'surviving spouse, son, daughter, mother and father
who had been ordinarily residing with him in ,uc-h al·
commodation as member of his family up to his death;
(b) in case of accommodation let out for commercia l or
business purposes. his surviv ing spouse, son, daug hter,
mother and father who had been ordinarily carrying on
business with him in such accommodation as member of
his family up to his death.
Nothing in this Act shall appl y to.-
( I) Any· acco mmodat ion belonging to or owned by any depar tment of Govern
ment and/or Board and/or Corporation promoted by and/or owned by the
Govern ment.
(2)
(1)
(2)
Any other building and/or category of building(s) specifically exem pted in
public interest by the Government through notification.
Notwith standing anything conta ined in Section I 07 of the Transfer of
Property Act, 1882 (Cen tral Act 4 of I 882), no person shall, after the
commencemen t of this Act, let or take on rent any accom modation except
by an.agreeme nt in writing.
Where, in relati on to a tenancy crea ted before the commenceinent of this
Act,-
(a) an agreeme nt in writing was already entered into shall be filed be
fore the rent Con troller.
(b) no agreeme nt in writing was entered into, the landlord and the ten
ant shall enter into an agreement in writing with rega rd to that ten
ancy and file the same before the Rent Con troller;
Provided that where the land lord and the tenant fail to
present jointly a copy of tenancy agreemen t under ~au~e (a) or
fail to reach an agreement under clause (b) such landlord and the
tenant s hall separate ly file the particulars about such tenancy.
I)
560 {15)
Exemptions.
Tenancy Agreement.
560 (16)
Rent to be as agreed.
Constitution of the
Rent Control
Tribunal.
Esta blishment of Rent
Controller .
Powers and functions
of Rent Con trol
Tribunal .
. ~ . .
• T ; h·1{ •
5.
6.
7.
8.
(3)
(l)
Ev.ery agreement referred to in sub-secti6n (1) or requir ed to be exec uted
under sub-section (2) shall be ~ such fonnat and in such manner and within
such period as may be prescribed .
j I • . •
The rent payable)for any accommodation shall, subJect to other prov1s1on~
of this Act, be such as may be agreed upon between the landlord and the
tenant and it shall rot include the charges payable for amen ities which may
be agreed upon separatel _y; and shall be payable according ly.
(2) Unless agreed otherwise every tenant shall pay the rent by the .fifteenth day
of the month next following the month for which the renl_is payable.
(I) The State Government shall by notification constinHe, within thirty days of
this Act, a Tribunal in terms of Article 323- B of the Constitut ion, to 'be
called as Chhattisgarh Rent Contro l Tribuna l, to g ive effect to the provi
sions of this Act, and for the adj udicat ion or trial of any disputes,
comp laint s, or offences with respect to rent, iLS regulation and control and
ten::mry iss'.'es indm!in g rhP righ,~ till<" ancl nhligation s of landlords and
tenants.
Explanation- Matter s relatin g to transfer of property and/or disputes
rega rding title over any property shall continu e to be considered
under relevant laws by the courts of law.
(2) The State Governm ent in consultation with the High Cou rt shall appoint the
Lha mnan ot the l:<.ent Control Tnbunai. D1:.u i1.:1 J uJgc: 11vt bdv--. th1., Jul-.. vi
super time scale, shall be eligible to be appoin ted as Chairman of the Rent
Control Tribun al.
(3) The Tribunal shall have such other members as the Stat e Gove rnment may
decide from time to time, but not less than three me mbers mcluding the
Chairman , at any time.
( 4) An officer not below the rank of Deputy Secretary to the S\atc Government
shall be Memb er-Sec retary of the Tribunal.
(5) From the date, the Tribunal becomes functional, which date shall be pub
lished in the State Gazelle, the jurisdiction of all courts, except the jurisdi c
tion of the Supreme Court under Article 136 of the Constitution, shall stand
excluded in respect of all matters falling within the junsdiction of the
Tribunal :
(I)
Provided, howeve r, that all cases pending before any court or au
thority immediately before the. estab lishment of the Tribunal ., shall con
tinue to be processed under the old Act, as ame nded from time to time.
For every district, the State Gove rnmen t shall appoint o ne or more officers
not below the rank of a Deputy Collecto r, as Rent Contro ller with territorial
juri sdiction as to be spec ified by the District Collector.
(2) Rent Controller shall be subo rdinate to the Rent Control Tribunal.
( I ) The Rent Contro l Tribunal, shall have such powers as the Government may
by notification vest in it, which shall include the following :-
(a) Enab ling and ensuring the act ive existe nce o f Rent Controller (s) at
all times for due fulfilment o f the purpose s of this Act.
(b) Functioni ng as appe llate authority , to cons ider applicatio ns o f all
person(s) aggrieved by any orde r of the Rent Controller .
Explanation- The Rent Contro l Tribunaf shall exe rcise such
powe rs as was exercised by the High Court in adjudicating matters
under the repea led Act.
I
9.
10.
II .
r. '.J I
iJ tj l '·
(1)
b~~lll<; m, mien 6 ~ 2012
The Rent Control Tribunal shall have powers to punish for con-
tempt of its authority, as if it were a High Court. ·
The Rent Controller shall exercise such powers, perform such function s and
I •
discharge such responsibilities within its territorial jurisdiction, as the
Government may by notiFication· ves( in him , which shall include the
~~q~ .
(a) Reconciling dispute(s) between landlord and tenant.
(b) Securing the rights of land lords and tenants as ava ilable to them
und er this Act.
(c) Enforcing the obligations enjoyed upon landlord s and tenants
under this Act
(2) All proceedings before the Rent Controller shall ordinarily conclud e within
six monllts from the dale of first appearance of the Respondent in response
to the sum mons issued for his appearance in the case or from the dale on
wh ich the respo ndent is set ex-parte.
(() The Rent Controller and the Rent Control Tribunal shall not be bound by the
procedu re laid down by the Code of Civil Procedure, 1908 (Central Act 5 of
1908) , but shall be guided by the prin ciple of natural justice and subject to
oll1er provision s of this Act or the Ruk s made thereunder and shall have
power s to regu late their own procedure , and for the purpose of discharging
their functi0nc unrlrr thic <\ct they c;hall have the same powers as are ve ·ted
in a Civi l Court under the Code of Civil Procedure, 1908 (Ce ntral Act 5 of
1908) while tryin g a suit or an appeal in respect of following matters ,
namely :-
(a) summ oning and enforcing the attendance of any person and
exami ning him on oath;
(b) requiring the discovery and production of documents;
(c) reviewi ng its decision;
(d) issuing commissions for the exami nation of witnesses or documents ;
(e) dismissing petition for default or deciding it ex-partc;
(f) setting aside any orde r of dismissal of any petition for default or
any order passed by it ex-pane;
(g) bringing legal represe ntati ves on record; and
(h) any other malter as may be prescribed.
(2) Rent Control Tribunal shall not grant any adjournment without wriu en
application and recording the reasons therefor in writing.
(3) Any proceedin g befo re the Rent Control Tribunal or Rent Contro ller shall
deem ed to be a judi cial proceed ing within the mean ing of Sections 193 and
228 and for the purpose of Section 196 of the Indian Penal Code, 1860
(Cen tral Act 45 of 1860) and the Rent Controller shall be deemed to be a
Ci vii Court for the purposes of Section 195 and Chapter XX.VI of the Code
of Criminal Proced ure, l 973 (Ce ntral Act 2 of 1974).
(1>1 , .,. The. Rent Controll er shall, on application of any party , exec ute, in the
f)larwer prescrib ed, a final orde r or any other order passed under this Act by
560 (17)
Powers and runctions
or Rent Controller .
Procedure to be
folio" cd hy Rent
Co nroll cr\,) nnd Rent
Control Tribunal.
Execut ion
Order .
of th e
560 (18)
\
,!
111
(2)
(3)
(4)
Rights and 12. (I)
O bligati ons of
Landlords and
Tennnl~.
(2)
·@,•I<;~, ~ 6 ~ 2012
Ado~ing any one or more of the following modes, namely _:-
attachment and sale of the movable or immovable property of the (a) . [
oppOSlltf party;
(b) arrest and detention of the opposite party;
(c)' attachment of any one or more bru:ik accounts of the opposite party
and satisfaction of the amount of order to be paid from such account ;
(d) attachment of salary and allowance of a Government Servant or
employee of any Nationalized Bank , Local-Auth ority, Corporation,
Government Compariy ;
(e) appointing any advocate as Commissioner on such remuneration as
may be fixed or deputin g any officer of the Tribunal or local ad-
ministration or local body for exec ution of the order.
(() delivery of possess ion of the premises to the appl icant.
The Con troller may, in order to exec ute the final order or any ot11er oroe r
passed under this Act require the help from the loca l adminis tration or loca l
body or the police.
If the tenant does not vacate the premises within three months of the date of
issue of certificate for recove ry of the possess ion, he shall be liable. from the
date 01 1:,:,ut: ur 1..t:11ifo,dtt: fur 1"'-v c.;r) vi pos:.css1on to pay mcsm· 1nr,J71, :11
the rate of 2 times the rent in case of acco mmodations let out for residential
purposes, at the rate of 3 times the rent in case of acco mmodations let out for
commercial purposes and al the rate or 3 times the rent in case cetificate for
recovery of immedia te possess ion has been issued .
111e R::nl Controller shall conduc t the execut io n proceedin gs in relation lo a
lin;;I order or any other orde r passe d under thi!> Act in summary mJnner and
dispos e of the application for exec utio n made under this sec tion w11hin forty
five days from the date of service of notice on opposite party.
Explanation- Filing of an appea l or other proce eding against the orde r of
issue of cert ificate for recovery of possess ion or immediate posses-
sion will 1101 save the tenant from his liabili ty lo pay me.me-profits, at
the rates Si)-:cified under sub-section (3), unless ~pecitica lly orde red
otherwise by the Appella te· Rent Controller or the 1 :oun br;>forc whic h
such on order is under challenge and if the orde r r I issue of recovery
cenilirate is finally maintained, the tenant shall be 11ahlc to pay mesntt-
p1ofii\ at the 1a1es spec ified under sub-sec tion (3) from the date on
which lhc: reco\'ery certificate was initially issued.
Every tenant shall have rights accorq ing to Schedul e I. The Tribunal and Rent
Controller(s) shall act at all times to sec ure to the tenant these right'i.
Every landlord shaJI haw rights acco rding to Sche du le 2. The Trihunaf ·""1
Rent Controller shall act at all times to sec ure to the landlord these rigths:
Provided thal-
(a) In case of any clash of interests of the landlord and the tenam, and/or
any point of doubt in respec t of matters relating to rent. the benefit
thereo f shall be granted to the tenant.
(b) In case of any clas h of interests of the landlord and the tenant, and/or
any poi1 I of doubt in respec t of matters relatin g to returning posse1,-
~i ,n of 1 • ,<.: ·,1mmodation to the tenant , bene fit thereof shall be
gr,,mtu , rw lundlord .
,
13.
14.
O'ffltl•lc; ~. ~ 6 ~ 2012
(3) Every landlord shall have obligations according to Schedule 3. The Tribunal
and Rent Controller(s) shall act at all times to enforce upon the landlord these
obligations .
(4) Every tenant shall have obligations according to Schedule 4. The Tribunal
and Rent Controller(s) shall act at all times to enforce upon the tenant these
obligations.
(5) Any willful attempt or act by the landlord to undermine or deny to the tenant
the rights available to him in terms of Schedule I shall constitute an offence
under this Act, punishable with fine not exceeding Rs. 5000 or simple im
prisonment for a period not exceeding three months or both.
(6) Any willful auempt or act by the tenant to undennine or deny to the landlord
the rights available to him in terms of Schedule 2 shall constitute an offence
under this Act, punishable with fi ne not exceeding Rs. 5,000 or simple im
prisonment for a period not exceedmg three months or both.
r7) Any 1111 Pmr1 hy thr> hinrllnrrl 10 neglect for unsubstantial and/or insuffit'ien t
reasons the obligations enjoined upon him in terms of Schedule 3 shall
constitute an offence under this Act. punishable with fine not exceeding Rs.
5,000 or simple imprisonment for a period not exceeding three months or both.
(8) Any attempt hy the tenant to neglect for unsubstantial and/or insufficient
reaso ns the ohli £11tions enjninrrl upnn him in rerm~ of Sr herl11le 4 -:h11II
constitued an offence under this Act, punishable with fine not exceeding
Rs. 5,000 or simple imprisonment for a period not exceeding three months or
both.
( I) N,,1withs1anding anyting 10 the w ntrary contained in this Act, a landlord and/
or tenant aggrieved hy any order of the Rent Controller shall have the right to
appeal in the prescribed manner within the prescribed time to the Rent Control
Tribunal.
(2) Appeal against an order of the Rent Control Tribunal shall lie with the
Supreme Court.
(I ) On this Act, becoming law, through notification in the Official Gazette.the
Chhauisgarh Accommodation Control Act, 1961 (No. XLI of 1961) in its
application to the State of Chhauisgarh is hereby repealed.
(2) The repeal under sub-section (I) shall not affect the previous operati on of this
enactment so repealed and anything done or action taken or deemed to have:
been done or taken (including any appointment or delegation made, notifica
tion. order, direction or notice issued, or rules made), by or under the provi
sions of the repealed enanctment shall, so far as it is not inconsistent with
provisions of this Act, be deemed to have been done or taken under the provi
sions of this Act and shall continue in force unless and until suspended by
anything done or any action taken under this Act.
, ' !I
:~r(, • .
Appeal.
Repeal
Savings.
560 (19)
and
560 (20)
S.No.
I.
2.
3.
4.
5.
,
"
7.
8.
,.
0ffl«!J~ ~.·WlFfi 6 ~ 2012
SCHEDULE I
[ See Section 12(1) of the Act]
Tenant's Rights Available Under The Act
Rights
Right to receive , at the commencement of tenancy , a copy of the agreement.
Right to receive receipt against payme nts made to the landlord, either by way of sec urity deposit,
rent., or any other.
Right to receive accommodation in a good and tenantab le state before occ upation.
~
Right to enjoy quiet possession of the accommodation , subject 10 regul ar paym ent of rent, and sub-
ject to use of the accommodation for the purpose( s) for which it was leased .
Provided- In the event of death or mental incapac itatio n of the tena nt, his widow/w ife sha ll auto
matically be deemed to be the tenant, subject to her endorsi ng. through a supplemental agreement, to
take upon herself, the right s and obligatio ns contained in the agreement executed by her husba nd.
Right to all faciliti es and ameni ties forming part of the acco mmodation, in a working and funct io nal
mann er.
Right to routine annual upkeep anJ la ... chtt ol th.:. ,1..,..,0n1nh.1Jo.itivn b) thc l<1ndlurJ, "' , igl1t Lu gd tht:
annual upkeep work done aga inst reimbursement of actual expenses by the landlord, subject to such
reimbur sement not exceedi ng one month' s rent after e~ery block of eleve n month s of occupa ncy.
Gua rantee aga inst any willfu l cutting off of essential supplies like water and electricity by the land
lord or his age nt(s).
Security of tenancy, subject to non-impingement upon the rig hts of the landlords included in
Sched ule 2 .
.;rj .fll 11.,.I . , : : I"" • I !
;,,,.,:;I J[; J( .:1 )! .ii ..i::g1.· 1, , .... ' J L' .... ;I
S. No.
l.
2.
3.
I
I . 4.
5.
6.
-.
7.
8.
9.
10.
11.
56~ (21)
SCHEDULE 2
l See Section 12(2) o( thtr Act ]
Landlord's Rights Available Under The Act
Rights
Security of title over accommodation, irrespective of the period of the _tenant_'s tenancy .
Right to demand and receive security deposit for an amount not exceeding three month s rent.
Right to receive rent regularly on or before the due date , in the manner agreed to in the agreement.
Right to reveiv e anuual increment in rent according to the Agreement, which rate shall not exceed
5% in cases where monthly rent is Rs. 2000/- or less; and I 0 % in all other cases.
Right to demand and receive amount s correspo ndin g to ;my incre::i~e in the cmt nf 111ilitiP~ likP
electricity, water etc. enjoyed by the tenant.
Right to inspect the accommodation during daytime, with prior appointment of the tenant , in the pre
sence of the tenant or any male adult member of his family, known to reside with him.
Right to add and/or improve and/or expand accommodation and/or increase amenities Prnvided ,
l1uwcvc1, I.hat il Lhe add1uon1expans1on was done wn.hout concurrence ol Lhe Lenant, the landlord
sha ll not have right to enforce increased rent.
Right to und ertake routine annua l upkcep of the accommodation at a time sui table to him, or, to
allow to the tenant the optio n to do the routine annual upkeep of the accommodation. agai nst reim
bursement o f ex penses, subject 10 such reimbursement not exceed ing one month· s rent.
Right to make appli cation to the Rent Controller seek ing revis ion in rent and/or sec urity deposit at
any point of time on justifiable and substantial grounds .
Right to apply to the Rent Controller seeking fair compensation from the tenant for dama ges caused
to the accommodatio n, willfully, negligently, or otherwise attribut able to the tenant.
Right to seek from the Rent Controller eviction of the tenan t on the following gro unds:
(a) If the tenant is a habitu al defa ulter in payment of rent and/ or other dues.
(b) If the tenant causes, or allows to be caused, substantial damag e to the accommodation, for
any reaso n whatsoeve r.
(c) If the tenant uses the accommodation for purpose(s) other than that for which it was leased
out.
(d) If the te nant becomes a soc ial nuisance.
(e) If the tenant is convicted under any section of the Indian Penal Code.
(f) For carryin g out major renovation work which is not possibk with the tenant housed in.
(g) On 3 month s notice to the tenant in writing, if the acco mmodati on is required for own
occ upati on and/or occ upali on by any member of the family includin g spo use. parent(s) ,
son(s), dau ghter, dau ghter(s)-in-law son(s) -in-law.
(h) On 6 month s notice to the tenan t in writing, without any obligation to assign any reason, but
on the condi tion that the acco mmodati on will not be lease d out at a higher rent for at least
I 2' month s thereafter . ·
560 (22)
12.
Pro~{deli, hote,ver. that i~ case of the following special cat,egories of landlords
and/or their spouse desiring the accommodation hack for own use: the period of notice shall
be one month: current or r,etired government servants, widows, personnel of the armed
forces, perscms corning to physical or mental handicap, and sen® citizens (above the age
of 65 years) .
Right to receive back the accommodation at the end of the tenancy in a shape and condition as good
as it was at the start of tenancy, granting allowance for reasonable-weathering and aging .
-~-
'
' I f
. '
S. No.
I.
2.
3.
•
4.
<;
6.
7.
8.
9.
10
11.
12
13
0-dl~•,c; ~, ~ 6 -=(q1q{ 2012 560 (23)
SCHEDULE 3
[ See Section 12(3) of the Act ]
Landlord's ObUgatiobS Under Tbe~Act
Obligations
To admi.t a t~nan t only after executing agreement, duly notarized, as required under tjlis Act.
To file Infonn ation on Fonn C before the local Police Station within 7 days of admiuing the tenant.
To give proper receipt to the tenant agains t all payments received .
To allow the tenant quiet enjoyme nt of the accommodation and all rights included in Schedule I, so
long as he fulfil s his obi°igaLions set forth in Sched ule 4.
Tn k~er the accommodation and premises in a sta te of good and tena ntable repair at all Limes.
To dovetai l the sys tem for disposal of dom estic garbage co the system desig ned by the civic body
and to exp lain the system c learly to the tenant at the start of tenan cy.
To und ertake with reaso nable promptitude all major structural repairs attributable 10 defects in con
struction and/o r natural aging of the house.
To Provide, whereve r allowed by the State Electricity Board. a separate and excl usive meter to record
the elec tricity cons umed by the tenant.
Never to wil lfull y cut off esse ntial supplies like water and electricity to the accommodation. or to
cause such cut throui h ano ther.
Never to exe rcise right to enter accommodation for inspection , in the abse nce of the tenant or when
only female member(s) of the family are prese nt and are objec ting Lo such ent ry.
To undertake annual upkeep of the accom modation, or to allow the tenant to do so by allowing him
expenses on actual basis, subj ect to a maximum amount equal to one month 's rent.
Never Lo adopt or threaten to adopt extra -judi cial method s for eviction to pressureExcerpt shown. Open the full act in Lexace.