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

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Union of India - Subsection

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

(d)that the premises were let for use as a residence and neither the tenant nor any member of his family has been residing therein for a period of six months immediately before the date of the institution of any suit or proceeding for recovery of possession; or

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Union of India - Subsection

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