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

[Cites 0, Cited by 30] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

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

(e)that the premises let for residential purposes are required bona fide by the landlord who is the owner of such premises for occupation as a residence for himself or his family and that he has no other suitable accommodation:

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Union of India - Subsection

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