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

Section 90 — In suits for arrears all claims between landlord and tenant to be determined.

The Central Provinces Tenancy Act, 1898
In all suits for arrears of rent, the Court shall inquire into and determine all claims under this Act by the landlord against the tenant as such, or by the tenant against the landlord as such.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›