Section 4(1)(a) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

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State of Gujarat - Subsection

Section 4(1)(a) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(a)that the person authorised to occupy any public premises has-

(i)not paid rent lawfully due from him in respect of such premises for a period of more than two months, or

(ii)sub-let without the permission of the State Government or, as the case may be, the corporate authority, the whole or any part of such premises, or

(iii)committed, or is committing such acts of waste as are likely to diminish materially the value, or impair substantially the utility, of the premises, or

(iv)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such, premises, or

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State of Gujarat - Subsection

Section 4(1)(a) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972