Section 13(1)(e) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 68] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1)(e) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(e)that the tenant has, since the coming into operation of this Act, unlawfully sub-let] or after the date of commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1973, unlawfully given on licence, the whole or part of the premises or assigned or transferred in any other manner his interest therein; or

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Bombay Presidency - Subsection

Section 13(1)(e) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947