Section 30(1)(b) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

(b)if he is required to stay compulsorily in the premises provided by the employer as a part of his service condition, or

Legal Document View