Section 49(1)(a) in Arunachal Pradesh Housing Board Act, 2014

[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

(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 two months ; or

(ii)sublet, without the permission of the Board the whole or any part of such premises ; or

(iii)otherwise acted in contravention of any of the terms, expressed or implied, under which he is authorised to occupy such premises; or

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