AIR 1982 GAUHATI 54 ::(1982) 2 RenCJ 79

Gauhati High Court

Hon'ble Judge(s): B. L. Hansaria , J

(A) Transfer of Property Act (4 of 1882) , S.106, S.111(h)— Notice to quit -Eviction of tenant under Assam Urban Areas Rent Control Act - Giving of notice u/s.106 - Not necessary. AIR 1979 SC 1745, Applied. Assam Urban Areas Rent Control Act (17 of 1972) , S.5— (Para 5) (B) Assam Urban Areas Rent Control Act (17 of 1972) , S.5(1)(c), S.2(b)— "Own occupation" - Business purpose would come within the fold of the expression by virtue of definition of "house" given in S.2(b). (Para 6)