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[Cites 0, Cited by 0] [Section 105B(1)] [Section 105B] [Entire Act]

State of Maharashtra - Subsection

Section 105B(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)that the person authorised to occupy any corporation premises has, whether before or after the commencement of the Bombay Municipal Corporation (Amendment) Act, 1960, -
(i)not paid for a period of more than two months, [the rent, taxes, fees or compensation] [These words were substituted for the words 'the rent or taxes' by Maharashtra 21 of 1989, Section 16(i).] lawfully due from him in respect of such premises; or
(ii)sublet, [* * *] [The words 'contrary to the terms or conditions of his occupation' were deleted by Maharashtra 21 of 1989, Section 16(ii).] the whole or any part of such premises; or
(iii)committed, or is committing, such acts of waste as are likely to diminish materially the value, or impair substantially the utility, of the premises; or
(iv)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such premises;