Section 55(1)(a) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(1)(a) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(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