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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Assam - Subsection

Section 69(b) in Goalpara Tenancy Act, 1929

(b)on the ground that he has used the land in a manner which renders it unfit for the purposes of the tenancy, or that he has broken a condition relating to the use and occupation of the land of the tenancy, and consistent with the provisions of this Act, on breach of which, he is, under the terms of a contract between himself and his landlord, liable to be ejected ;