Section 193A(1)(a) in Gujarat Panchayats (Third Amendment) Act, 1963

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State of Gujarat - Subsection

Section 193A(1)(a) in Gujarat Panchayats (Third Amendment) Act, 1963

(a)Power certain sons panchayat permit.- that the person authorised to occupy any premises belonging to it (hereinafter referred to as "the panchayat premises") as tenant or otherwise 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 panchayat, the whole or any part of such premises, or

(iii)acted in contravention of any of the terms, express or implied under which lie is authorised to occupy such premises, or

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State of Gujarat - Subsection

Section 193A(1)(a) in Gujarat Panchayats (Third Amendment) Act, 1963