Section 2(d) in The Delhi (Urban Areas) Tenants Relief Act, 1961
(d)"person under disability" means,-(i)a widow;(ii)a minor whose father has died;(iii)a woman who is unmarried or who, if married, is divorced or judicially separated from her husband or whose husband is a person falling under item (iv) or (v);(iv)a member of the Armed Forces of the Union;(v)a person incapable of cultivating land by reason of some physical or mental disability;(vi)a person prosecuting studies in a recognised institution and not exceeding 25 years of age; or(vii)a person who is under detention or undergoing imprisonment;
