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[Cites 0, Cited by 12] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(h) in Delhi and Ajmer Rent Control Act, 1952

(h)that the tenant has, whether before or after the commencement of this Act, built, acquired vacant possession of, or been allotted, a suitable residence; or