Section 4(1) in Maharashtra Government Premises (Eviction) Act, 1956
(1)If the competent authority is satisfied -(a)that the person authorised to occupy any Government premises, has whether before or after the commencement of this Act,-(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 the whole or any part of such premises, without the permission of the State Government, or the competent authority, or the officer who has or in whose name the premises are taken on behalf of the State Government, or any other officer designated by the State Government in this behalf, or] [Paragraph (ii) was substituted for the original by Maharashtra 12 of 1969, Section 3(a).](iia)[ 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] [Sub-clause (iia) was inserted by Bombay 62 of 1959, Section 5(a).](iii)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises, or(b)that any person is in unauthorised occupation of any Government premises, or(c)that any Government premises named are required for any other Government purposes,the competent authority, may, [* * *] [The words 'notwithstanding anything contained in any law for the time being in force' were deleted by Maharashtra 12 of 1969, Section 3(b).] by notice served (i) by post, or (ii) by affixing a copy of it on the outer door or some other conspicuous part of such premises, or (iii) in such other manner as may be prescribed, order that, that person as well as any other person who may be in occupation of the whole or any part of the premises, shall vacate them within one month of the date of the service of the notice.
