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

[Cites 0, Cited by 38] [Section 13(1)] [Section 13] [Entire Act]

(a)that the tenant as committed any act contrary to the provision of clause (a) of section 108 of the Transfer of Property Act, 1882; or

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