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

Section 83 — Arrears decreed not to be on current year’s account.

The Central Provinces Tenancy Act, 1898
No such application as is referred to in foregoing section shall be admitted until after the expiration of the year in which the arrear, or any part of the arrear, accrued.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›