Section 76B(1)(a) in The City of Nagpur Corporation Act, 1948

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Nagpur Province - Subsection

Section 76B(1)(a) in The City of Nagpur Corporation Act, 1948

(a)that the person authorised to occupy any Corporation premises has, whether before or after the commencement of the City of Nagpur Corporation (Amendment) Act, 2004,-

(i)not paid for a period of more than two months, the rent or taxes, fees, compensation lawfully due from him in respect of such premises; or

(ii)sub-let 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;

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Nagpur Province - Subsection

Section 76B(1)(a) in The City of Nagpur Corporation Act, 1948