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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(d) in The Delhi Rent Act, 1995

(d)that the premises were let for use as; a residence and-
(i)neither the tenant nor any member of his family has been residing therein for a period of six months;
(ii)the tenant has not been residing therein, without a reasonable cause for a period of two years immediately before the (late of the filing of the application for the recovery of possession thereof: