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

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

NCT Delhi - Subsection

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

(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 oft or after the 9th day of June, 1952 , without obtaining the consent in writing of the landlord;

(ii)the tenant has not been residing therein, without obtaining his consent: