LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 25 — Effect of instituting suit for rent while notice is in force.

The Central Provinces Tenancy Act, 1898
If, while the notice is in force, the landlord institutes a suit for the recovery of the rent, the notice shall continue in force until the Court trying the suit otherwhile directs; and, if the landlord obtains a decree in the suit, the amount of that decree shall be the first charge upon the produce.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›