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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(c) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(c)the lodger staying on monthly basis is habitually irregular (or has been a defaulter for three months) in making payment of the charges for board, lodging or other service provided in the hotel; or