Section 13(1)(b) in Delhi and Ajmer Rent Control Act, 1952

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Section 13(1)(b) in Delhi and Ajmer Rent Control Act, 1952

(b)that the tenant without obtaining the consent of the landlord in writing has, after the commencement of this Act,-

(i)sub-let, assigned or otherwise parted with the possession of, the whole or any part of the premises; or

(ii)used the premises for a purpose other than that for which they were let; or