Section 84(1)(a) in Tamil Nadu State Housing Board Act, 1961

[Cites 0, Cited by 1] [Section 84(1)] [Section 84] [Entire Act]

(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)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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