Section 56(1) in The Gujarat Housing Board Act, 1961
(1)If the competent authority is satisfied-(a)that the person authorised to occupy any Board premises has-(i)not paid rent lawfully due from him in respect of such premises for a period of more than [six months] [These words were substituted for the words 'two months' by Gujarat 1 of 1973, section 40.], or(ii)sub-let, without the permission of the Board, the whole or any part of such premises, or[(ii-a) committed any act contrary to the provisions of the Gujarat Ownership Flats Act, 1973 (Gujarat 13 of 1973), or of any Declaration, Deed of Apartment or of the bye-laws made under that Act or of any rules or regulations made under such bye-laws or;] [Item (ii-a) was inserted by Gujarat 13 of 1973, Schedule, item (4).](iii)otherwise acted in contravention of any of the terms, express or implied under which he is authorised to occupy such premises, or(b)that any person is in unauthorised occupation of any Board premises, the competent authority may, notwithstanding anything contained in any law for the time being in force, by notice served (i) by post, or (ii) by affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, order that that person as well as any other person who may be in occupation of the whole or any part of the premises, shall vacate them within one month of the date of the service of the notice.
