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

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NCT Delhi - Subsection

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

(a)in any case where the land-holder is a religious or charitable institution, on the ground that the institution requires the land bona fide for use for a non-agricultural purpose in furtherance of its objects; and

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NCT Delhi - Subsection

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