Section 55(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)Notwithstanding anything to the contrary contained in any other law for the time being in force if the competent authority is satisfied-(a)that the person authorised to occupy any Board premises has-(i)not paid rent lawfully dues from him in respect of such premises for a period of more than two months, or[(i-a) committed or is committing any act contrary to the provisions of Clause (o) of Section 108 of the Transfer of Property Act, 1882 (No. IV of 1882) or to the provisions of the Madhya Pradesh Piakoshtha Swamitva Adhiniyam, 1976 or of any Declaration or Deed of Apartment or of the rules or bye-laws executed or made thereunder,] [Inserted by M.P. Act No. 17 of 1976 (w.e.f. 15-3-1976).](ii)sublet without the permission of the Board the whole or any part of such premises, or(iii)otherwise acted in contravention of any of the terms under which he is authorised to occupy such premises, or(b)that any person is in unauthorised occupation of any Board premises;the competent authority may, by notice served in the manner laid down in Section 89 or 90, order that the person authorised to occupy as well as any other person who may be in occupation of the whole or any part of the said premises shall vacate them within one month of the date of the service of the notice.
