Section 105B(1) in The Mumbai Municipal Corporation Act, 1888
(1)Where the Commissioner is satisfied -(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;(b)that any person is in unauthorised occupation of any corporation premises;(c)that any corporation premises in the occupation of any person are required by the corporation in the public interest,the Commissioner may notwithstanding anything contained in any law for the time being in force, by notice (served by post, or by affixing a copy of it on the outer door or some other conspicuous part of such premises, or in such other manner as may be provided for by regulations), order that that person, as well as any other person who may be in occupation of the whole or any part of the premises, shall vacate them within one month of the date of the service of the notice.
