Section 194(1)(a) in Andhra Pradesh Municipalities Act, 1965

[Cites 0, Cited by 1] [Section 194(1)] [Section 194] [Entire Act]

State of Andhra Pradesh - Subsection

Section 194(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)that a person authorised to occupy any premises vesting in or belonging to, the council has, whether before or after the commencement of this Act--

(i)Not paid rent lawfully due from him in respect of such premises for a period of more than three months;

(ii)sublet, without the permission of the council, the whole or any part of such premises;

(iii)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 194(1)(a) in Andhra Pradesh Municipalities Act, 1965