Section 408A(1)(a) in Haryana Municipal Corporation Act, 1994

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State of Haryana - Subsection

Section 408A(1)(a) in Haryana Municipal Corporation Act, 1994

(a)that any person authorized to occupy any premises of the Corporation has-

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

(ii)sublet, without the permission of the Commissioner or any other officer duly empowered to grant such permission, the whole or any part of such premises; or

(iii)otherwise acted in contravention of any of the terms expressed or implied, under which he is authorized to occupy such premises; or

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State of Haryana - Subsection

Section 408A(1)(a) in Haryana Municipal Corporation Act, 1994