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

Union of India - Subsection

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

(h)that the premises are required by the landlord for the purpose of building or re- building or make thereto any substantial addition or alteration including construction on the terrace or on the appurtenant land and that such building or re- building or addition or alteration cannot be carried out without the premises being vacated;