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

Union of India - Subsection

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

(e)that the premises or any part thereof have become unsafe or unfit for human habitation and are required by the landlord for carrying out repairs or re- construction which cannot be carried out without the premises being vacated: