Section 6(1) in Assam Urban Areas Rent Control Act, 1955
(1)No order or decree for the recovery of possession of any house shall be made or executed by any Court so long as the tenant pays rent to the full extent allowable under this Act and performs the conditions of the tenancy ;Provided that nothing in this sub-section shall apply in a suit or proceedings for eviction of the tenant from the house :-(a)where the tenant has done any act contrary to the provisions of clause (m), clause (o) or clause (p) of section 108 of the Transfer of Property Act, 1882 (Act IV of 1882), or to the spirit of the aforesaid clauses in areas where the Act does not apply, or(b)where the tenant has been guilty of conduct which is a nuisance or an annoyance to the occupiers of the adjoining or neighbouring houses, or(c)where the house is bonafide required by the landlord either for purposes of repairs or re-building, or for his own occupation or for the occupation of any person for whose benefit the house is held, or where the landlord can show any other cause which may be deemed satisfactory by the Court, or(d)where the tenant sublets the house or any part thereof or otherwise transfers his interests in the house or any part thereof without permission in writing from the landlord, or(e)where the tenant has not paid the rent lawfully due from him in respect of the house or(f)where the tenant has built, acquired, or been allotted a suitable residence.
