Section 18(1)(a) in Haryana Urban Development Authority Act, 1977

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State of Haryana - Subsection

Section 18(1)(a) in Haryana Urban Development Authority Act, 1977

(a)that any person authorised to occupy any premises of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] 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 Estate Officer, 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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State of Haryana - Subsection

Section 18(1)(a) in Haryana Urban Development Authority Act, 1977