Section 22(2)(d) in The Delhi Rent Act, 1995

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(2)(d) in The Delhi Rent Act, 1995

(d)that the premises were let for use as; a residence and-

(i)neither the tenant nor any member of his family has been residing therein for a period of six months;

(ii)the tenant has not been residing therein, without a reasonable cause for a period of two years.