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 Document Options Get in PDF Print it! [Cites 0, Cited by 28] [Section 22] [Entire Act] NCT Delhi - Subsection Section 22(d) in The Delhi Rent Control Act, 1958 (d)that the premises are required bona fide by the public institution for the furtherance of its activities.
