Section 5(1)(a) in The Assam Urban Areas Rent Control Act, 1972

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State of Assam - Subsection

Section 5(1)(a) in The Assam Urban Areas Rent Control Act, 1972

(a)where the tenant has done anything contrary to the provisions of clause (m), clause (o) or clause (p) of Section 108 of the Transfer of Property Act, 1882 (Central Act 4 of 1882) or to the spirit of the aforesaid clause in areas where the said Act does not apply; or

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State of Assam - Subsection

Section 5(1)(a) in The Assam Urban Areas Rent Control Act, 1972