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[Cites 0, Cited by 165] [Section 14(1)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(1)(k) in The Delhi Rent Control Act, 1958

(k)that the tenant has, notwithstanding previous notice, used or dealt with the premises in a manner contrary to any condition imposed on the landlord by the Government or the Delhi Development Authority or the Municipal Corporation of Delhi while giving him a lease of the land on which the premises are situate;