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[Cites 0, Cited by 4] [Section 19(1)] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(1)(a) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(a)for breach of the conditions of the tenancy, or for sub letting the building or any portion thereof without the consent of the landlord, or if he is an employee of the landlord occupying the building as an employee, on his ceasing to be in such employment;