Section 12(1)(a) in The Orissa Industrial Housing Act, 1966

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1)(a) in The Orissa Industrial Housing Act, 1966

(a)the person authorised to occupy any house-

(i)has not executed an agreement under Section 11 and is in arrears of rent or other charges in respect of a period of two months or more lawfully due from him in respect of such houses, or

(ii)has sub-let, the whole or any part of such house, or

(iii)has otherwise acted in contravention of any of the terms express or implied, under which he is authorised to occupy such house, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 12(1)(a) in The Orissa Industrial Housing Act, 1966