Section 3(2)(c) in The Delhi (Urban Areas) Tenants Relief Act, 1961

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NCT Delhi - Subsection

Section 3(2)(c) in The Delhi (Urban Areas) Tenants Relief Act, 1961

(c)in the case of a woman who is unmarried or who is divorced or judicially separated from her husband, on the date of her marriage or re-marriage, as the case may be, or in the case of a woman whose husband is a person falling under clause (d) or (e), on the date on which the disability of the husband ceases;

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NCT Delhi - Subsection

Section 3(2)(c) in The Delhi (Urban Areas) Tenants Relief Act, 1961