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

[Cites 0, Cited by 3] [Section 13(1)] [Section 13] [Entire Act]

State of Gujarat - Subsection

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

(a)that, the tenant has committed any act contrary to the provisions of clause (o) of Section 108 of the Transfer of Property Act, 1882 (IV of 1882); or -

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State of Gujarat - Subsection

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