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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(b) in The Delhi (Urban Areas) Tenants Relief Act, 1961

(b)"family" means-
(i)in relation to a person belonging to a joint Hindu family, every member of such family; and
(ii)in relation to any other person, the person, the wife or husband, as the case may be, and the dependent children and grand-children, of such person;