Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 282] [Section 14(1)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(1)(h) in The Delhi Rent Control Act, 1958

(h)that the tenant has, whether before or after the commencement of this Act, [***] [The word "built" omitted by Act 57 of 1988, section 8 (w.e.f. 1-12-1988).] , acquired vacant possession of, or been allotted, a residence;
(hh)[ that the tenant has, after the commencement of the Delhi Rent Control (Amendment) Act, 1988, built a residence and ten years have elapsed thereafter;] [Inserted by Act 57 of 1988, section 8 (w.e.f. 1-12-1988).]