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Free Legal Advice from Top Lawyers in India
Question : what remeady is availbel agaist tenent
Subject : if any person is tenent of one shop and lAND lORD has no lease deed or other proof
Answer By Lawyer : Based on the EB original bill payment, any postal cover, shop TIN number and photos or police complaint case can be filed and proceeded and shall stop the land lord from disturbance you, pls contact me, T.Pazhanivel, Advocate Mobile : 99406 44901
Question : what remeady is availbel agaist tenent
Subject : if any person is tenent of one shop and lAND lORD has no lease deed or other proof
Answer By Lawyer : Hi,
Complaints can be filed as well as suo-moto case can also be initiated against such tenant.
Thanks.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : what remeady is availbel agaist tenent
Subject : if any person is tenent of one shop and lAND lORD has no lease deed or other proof
Answer By Lawyer : The matter is not very clear. Kindly describe it with more information.
S Paul
Question : what remeady is availbel agaist tenent
Subject : if any person is tenent of one shop and lAND lORD has no lease deed or other proof
Answer By Lawyer : If property is available at Urban area than you can file eviction petition for eviction of tenent and if property is available at rural you can file suit for possession.
Question : what remeady is availbel agaist tenent
Subject : if any person is tenent of one shop and lAND lORD has no lease deed or other proof
Answer By Lawyer : If property is available at Urban area than you can file eviction petition for eviction of tenent and if property is available at rural you can file suit for possession.
Question : what remeady is availbel agaist tenent
Subject : if any person is tenent of one shop and lAND lORD has no lease deed or other proof
Answer By Lawyer : Just file a eviction petition with proof of your ownership and along with proof of receipt of rent with the help of expert lawyer
Umesh Gandhi
Question : what remeady is availbel agaist tenent
Subject : if any person is tenent of one shop and lAND lORD has no lease deed or other proof
Answer By Lawyer : Send legal notice, through lawyer, to your tenant, stating the reason that why you want your premises to be vacated and give time to your tenant(at least 1 month) for vacating the shop.
If after that time period, neither he replies(to seek more time for vacating or compromising the matter), nor he vacates then file suit for ejectment before rent controller.
