Section 59(1)(a) in The Bihar State Housing Board Act, 1982

[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(1)(a) in The Bihar State Housing Board Act, 1982

(a)that the person authorised to occupy Board premises and has-

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

(ii)sub-let, without the permission in writing of the Board, the whole or any part of such premises, or

(iii)committed, or is committing any act contrary to the provisions of clause (o) of Section 108 of the Transfer of Property Act, 1882 (Act 4 of 1882); or

(iv)made or is making material alteration to, alteration in, such premises without the previous written permission of the Board, or

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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 59(1)(a) in The Bihar State Housing Board Act, 1982