Section 13(1)(c) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

[Cites 0, Cited by 27] [Section 13(1)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(1)(c) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(c)that the tenant or any person residing with the tenant has been guilty of conduct which is a nuisance or annoyance to the adjoining or neighbouring occupiers, or has been convicted of using the premises or allowing the premises to be used for immoral or illegal purposes; or that the tenant has in respect of the premises been convicted of an offence of contravention of any provision of clause (a) of sub-section (1) of section 394 or of section 394-A of the Bombay Municipal Corporation Act; or

Legal Document View

Unlock Advanced Research with PRISMAI

Bombay Presidency - Subsection

Section 13(1)(c) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947