Section 56(1)(a) in The Gujarat Housing Board Act, 1961

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(1)(a) in The Gujarat Housing Board Act, 1961

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

(i)not paid rent lawfully due from him in respect of such premises for a period of more than [six months] [These words were substituted for the words 'two months' by Gujarat 1 of 1973, section 40.], or

(ii)sub-let, without the permission of the Board, the whole or any part of such premises, or

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State of Gujarat - Subsection

Section 56(1)(a) in The Gujarat Housing Board Act, 1961