Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(a) in The Delhi Rent Act, 1995

(a)the tenant to Whom such premises were let for use as a residence at a time when he was in the service or employment of the landlord, has ceased to be in such service. or employment and the premise,, are required for the use of employees of such landlord; or