Section 2(3)(ii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

[Cites 0, Cited by 1] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(ii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(ii)any premises belonging to the Delhi Development Authority, whether such premises are in the possession of, or leased out by, the said Authority; and,

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Union of India - Subsection

Section 2(3)(ii) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971