Section 24(1)(b) in The Delhi Rent Act, 1995

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Union of India - Subsection

Section 24(1)(b) in The Delhi Rent Act, 1995

(b)is a dependent of a member of any armed forces who had been killed in action and the premises let out by such member are required for the residence of the family of such member, such person, his spouse or his dependent son or daughter, as the case may be, may, within one year from the date of his release or retirement from such armed forces or, as the case may be the date of death of such member, or within a period of one year from the date of commencement of this Act, whichever is later, apply to the Rent Authority for recovery of immediate possession of such premises

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Union of India - Subsection

Section 24(1)(b) in The Delhi Rent Act, 1995