Section 14(1)(c) in The Delhi and Ajmer Rent Control Act, 1952

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NCT Delhi - Subsection

Section 14(1)(c) in The Delhi and Ajmer Rent Control Act, 1952

(c)that the tenant has used the premises for a purpose other than that for which they were let--

(i)if the premises have been let on or after the 9th day of June, 1952, without obtaining the consent in writing of the landlord; or

(ii)if the premises have been let before the said date without obtaining his consent;