Section 6(1)(a) in Assam Urban Areas Rent Control Act, 1955

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State of Assam - Subsection

Section 6(1)(a) in Assam Urban Areas Rent Control Act, 1955

(a)where the tenant has done any act contrary to the provisions of clause (m), clause (o) or clause (p) of section 108 of the Transfer of Property Act, 1882 (Act IV of 1882), or to the spirit of the aforesaid clauses in areas where the Act does not apply, or

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State of Assam - Subsection

Section 6(1)(a) in Assam Urban Areas Rent Control Act, 1955