Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

NCT Delhi - Subsection

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

(g)that the premises arc required bona fide by the landlord for the purpose of building or re-building or making thereto any substantial additions or al?terations and that such building or re-building or addition or alteration cannot be carried out without the premises being vacated;