Section 3(2)(b) in The Delhi (Urban Areas) Tenants Relief Act, 1961

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NCT Delhi - Subsection

Section 3(2)(b) in The Delhi (Urban Areas) Tenants Relief Act, 1961

(b)in any case where the land-holder was a person under disability at the commencement of the tenancy, on the ground that he requires the land bona fide for cultivation by himself or for building a dwelling house, a cattle shed or business premises for use by himself or any member of his family and the proceeding for ejectment is instituted during the period when he is under disability or within two years from the date when he cases or has ceased to be under disability:

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NCT Delhi - Subsection

Section 3(2)(b) in The Delhi (Urban Areas) Tenants Relief Act, 1961