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[Cites 0, Cited by 2] [Section 66(1)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(1)(a) in Maharashtra Housing and Area Development Act, 1976

(a)that the person authorised to occupy any Authority premises has-
(i)not paid rent or compensation or amount lawfully due from him in respect of such premises for a period of more than two months, or
(ii)sub-let, without the previous permission of the Authority, the whole or any part of such premises, or
(iii)committed, or is committing any act which is destructive or permanently injurious to such premises, or
(iv)made, or is making, material addition to, or alteration in, such premises without the previous permission of the Authority, or
(v)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises, or
(vi)failed to vacate the premises required by the Authority for the purpose of implementing any plan or project for the sale of tenements and to accept the alternative accommodation offered by the Authority;