Section 8C(1)(a) in Maharashtra Land Requisition Act, 1948

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State of Maharashtra - Subsection

Section 8C(1)(a) in Maharashtra Land Requisition Act, 1948

(a)that a Government allottee or any other person authorised or permitted to occupy or for the time being occupying any land or premises requisitioned or continued under requisition under this Act has, whether before or after the commencement of the Bombay Land Requisition and Bombay Government Premises (Eviction) (Amendment) Act, 1980, -

(i)not paid the monthly compensation due from him in respect of such land or premises for a period of more than two months;

(ii)sub-let, the whole or any part of such land or premises, without the permission of the State Government or the competent authority;

(iii)committed, or is committing any acts, which are in contravention of the terms and conditions, express or implied, under which he is authorised to occupy such land or premises; or

(iv)been in unauthorised occupation of such land or premises; or

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State of Maharashtra - Subsection

Section 8C(1)(a) in Maharashtra Land Requisition Act, 1948