Section 2(1)(d) in The Delhi Rent Control Act, 1958

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NCT Delhi - Subsection

Section 2(1)(d) in The Delhi Rent Control Act, 1958

(d)daughter-in-law, being the widow of his pre-deceased son, as had been ordinarily living in the premises with such person as a member or members of his family up to the date of his death, but does not include, [Substituted by Act 18 of 1976, section 2, for clause (1) (w.r.e.f. 1-12-1975)]

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NCT Delhi - Subsection

Section 2(1)(d) in The Delhi Rent Control Act, 1958