Section 2(5)(d) in Punjab Package Deal Properties (Disposal) Act, 1976

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State of Punjab - Subsection

Section 2(5)(d) in Punjab Package Deal Properties (Disposal) Act, 1976

(d)where any person authorised to occupy, any package deal property has, whether before or after the commencement of this Act. -

(i)sublet, in contravention of the terms of allotment, lease or grant, without the permission of the State Government or of any other authority competent to permit such sub-letting, the whole or any part of such package deal property, or

(ii)otherwise acted in contravention of any of the terms, express or implied under which he is authorised to occupy such package deal property.

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State of Punjab - Subsection

Section 2(5)(d) in Punjab Package Deal Properties (Disposal) Act, 1976