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

State of Meghalaya - Subsection

Section 5(1)(e) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

(e)where the tenant has not paid the rent lawfully due from him in respect to the house within fortnight of its falling due, or