Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 11(1)] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(1)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(a)for breach of the conditions, of the tenancy, or for subletting the building or any portion thereof without the consent of the landlord, or if he is an employee of the landlord occupying as an employee, on his ceasing to be in such employment;