Section 5(1)(c) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

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State of Meghalaya - Subsection

Section 5(1)(c) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

(c)where the house is bonafide required by the landlord either for purposes of repairs or re-building , or for his own occupation or for the occupation of any person for whose benefit the house is held , or where the landlord can show any other cause which may be deemed satisfactory by the Court, or

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State of Meghalaya - Subsection

Section 5(1)(c) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972