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 14(1)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(1)(h) in The Delhi and Ajmer Rent Control Act, 1952

(h)that the tenant has, whether before or after the commencement of this Act,[21][***], acquired vacant possession of, or been allotted, a residence;