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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(1)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(a)for breach of the conditions of the tenancy, or for subletting the building, or any portion thereof without the consent of the landlord, or if he is an employee of the landlord occupying the building as an employee, on his ceasing to be in such employment;