Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act] State of Meghalaya - Subsection Section 5(1)(b) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972 (b)where the tenant has been guilty of conduct which is nuisance or an annoyance to the occupiers of the adjoining or neighbouring houses, or