Section 45(1)(a) in The Orissa Housing Board Act, 1968

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(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 two months ; or

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

(iii)made, or is making, material additions to, or alterations in such premises without the previous written permission of the Board ; or

(iv)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises; or

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