Section 52(1)(a) in Telangana Housing Board Act, 1956

[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

(a)that the person authorised to occupy any Board premises has whether before or after the commencement of this Act-

(i)not paid rent lawfully due from him in respect of such premises for a period of more than two months, or

(ii)sublet, without the permission of the Board, the whole or any part of such premises, or

(iii)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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