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Grounds for Eviction: Non-payment of rent, personal bona fide need of landlord, sub-letting, nuisance, expiry of lease.

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Ganeshi Lal Vs. Joti Pershad

07 Nov, 1952
Supreme Court Of India Civil Appeal
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Kidar Lall Seal and Another Vs. Hari Lal...

18 Dec, 1951
Supreme Court Of India Civil Appeal
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Krishna Pillai Rajasekharan Nair (D) By...

15 Dec, 2003
Supreme Court Of India Civil Appeal