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

[Cites 0, Cited by 9] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

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

(g)that the premises are bona fide required by the landlord for the purpose of re-building the premises or for the replacement of the premises by any building or for the erection of other buildings and that such building or re-building cannot be carried out without the premises being vacated; or

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Union of India - Subsection

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