Section 5(1)(c) in The Assam Urban Areas Rent Control Act, 1972

[Cites 0, Cited by 4] [Section 5(1)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(1)(c) in The Assam Urban Areas Rent Control Act, 1972

(c)where the house is bonafide required by the landlord either for purposes of repairs or rebuilding, or for his own occupation or for the occupation of any person for whose benefit the house is held, or where the landlord can show any other cause which may be deemed satisfactory by the Court; or

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State of Assam - Subsection

Section 5(1)(c) in The Assam Urban Areas Rent Control Act, 1972