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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(2)(b) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(b)that he has broken a condition of his tenancy consistent with the provisions of this Act, and on the breach of which he is, under the terms of the contract between himself and his landlord, liable to be ejected;