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

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Union of India - Subsection

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

(k)that the tenant has, whether before or after the commencement of this Act, caused or permitted to be caused substantial damage to the premises, or notwithstanding previous notice has used or dealt with the premises in a manner contrary to any condition imposed on the landlord by the Government or the Delhi Improvement Trust while giving him a lease of the land on which the premises are situated; or

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Union of India - Subsection

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