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Chapter VIII Rent and Its Recovery Part I.- Basic rent of tenants 63. Liability for payment of rent.- Every occupancy, exproprietory, hereditary or non-occupancy tenant shall be liable to pay rent in accordance with the provisions of section 64: Provided that if, at the commencement of this Act, a lower rent is payable by a tenant, or, after such commencement, a lower rent is agreed upon between him and his landholder, he shall be liable to pay such rent only.    |
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