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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(n) in The Delhi Rent Act, 1995

(n)that the tenant has, notwithstanding previous notice, used or dealt with the premises in a manner contrary to any condition imposed on the landlord by the Government or the Delhi, Development Authority or the Municipal Corporation of Delhi while giving him a lease of the land on which the premises are situate: