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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(m) in Rajasthan Rent Control Act, 2001

(m)the landlord requires the premises in order to carry out any building work.-
(i)at the instance of the State Government or a local authority in pursuance of an improvement scheme or development scheme; or
(ii)because the premises hair become unsafe or unfit for human habitation.